Section 23 in U.P. Consolidation of Holdings Rules, 1954
23. [ Sections 8 and 54(2)(d). - At the time of field-to-field partal of the village, the Consolidator shall determine whether a plot is irrigable or not, indicating at the same time in column 19 of the Khasra chakbandi the source and method of irrigation for each irrigable plot; if more than half of the plot is irrigable, the whole of it shall be so treated. The irrigable area of the plot shall be recorded in column 20 of the khasra chakbandi.
Explanation. - Plots irrigated from the following sources shall be treated as irrigable :(i)canals, tube-wells and other wells of durable nature; earthen wells will, generally not be considered of durable nature, except where the Consolidation Committee decides otherwise and the decision is confirmed by the Settlement Officer, Consolidation; and(ii)rivers, jheels, nalas, tanks, ponds and other sources which are able to supply water for irrigational purposes during an entire fasal in a normal year.]Revision Of Maps And Records
