Section 8 in U.P Consolidation of Holdings Act, 1953
8. [ Revision of the field-book and the current annual register; determination of valuations and shares in joint holdings. - (1) Upon the revision of the maps under Section 7, the District Deputy Director of Consolidation shall, subject to the provisions hereinafter contained, and in such manner as may be prescribed, cause to be -
(i)revised, the field-book of the unit after field to field partal, and the current annual register after its test and verification;(ii)determined, in consultation with the Consolidation Committee, the valuation of -(a)each plot after taking into consideration its productivity, location and availability of irrigation facilities, if any; and(b)all trees, wells and other improvements existing in the plots for the purpose of calculating compensation therefor;(iii)ascertained the share of each owner, if there be more owners than one, out of the valuation determined under sub-clause (b) of clause (ii); and(iv)determined the shares of individual tenure-holders in joint holding for the purpose of effecting partition to ensure proper consolidation.(2)The District Deputy Director of Consolidation shall cause to be prepared a khasra chakbandi, in the form prescribed in respect of all the plots falling in the unit as also a statement showing the mistakes] [Substituted by U.P. Act No. 8 of 1963.] [undisputed cases of succession] [Inserted by U.P. Act No. 30 of 1991 (w.e.f. 19.02.1991).] and disputes discovered during the test and verification of the annual register and in the course of the field to field partal.
