Section 69 in U.P. Consolidation of Holdings Rules, 1954
69.
Where areas hitherto belonging to more than one village have been integrated to form another village or a part of the village has been constituted as a separate village under Section 3(25) of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, the Settlement Officer (Consolidation) shall cause to be prepared only one set of village map, khasra and record of rights for such an area.
