Section 48B in U.P. Consolidation of Holdings Rules, 1954
48B.
Section 20. - The proposal for the consolidation of holdings contained in the extracts shall be explained by the Consolidation Lekhpal and the Consolidator to each tenure-holder by a preliminary demarcation on spot in cases in which this may be necessary. The Assistant Consolidation Officer and the Consolidation Officer will ensure by personal verification from as many tenure-holders as possible that these instructions have been duly carried out.
