The Collector shall in accordance with rules made under Section 234, maintain a map and field-book of each village in his district and shall cause annually, or at such longer intervals as the [State Government] [Substituted by A.O. 1950.] may prescribe, to be recorded therein all changes in the boundaries of each village [* * *] [Omitted by U.P. Act No. 1 of 1951.] or field and shall correct any errors which are shown to have been made in such map or field-book.
