52. Procedure for villages where no records are available.
- [(1)] [Renumbered by U.P. Act No. 4 of 2016, dated 11.3.2016.] The provision of this Chapter shall, mutatis mutandis apply to a record operation or survey operation in respect of every such village or part thereof, where no map or other record referred to in Section 46 or Section 47 is available, and for this purpose, the Record Officer shall follow such procedure as may be prescribed.(2)[ The provisions of this Chapter shall, mutatis mutandis, apply to record operation and survey operation of abadi or village abadi.] [Inserted by U.P. Act No. 4 of 2016, dated 11.3.2016.]
