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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27(iii) in U.P. Consolidation of Holdings Rules, 1954

(iii)partition, of joint holdings - (i) in the basic Khatauni, (ii) Khasra chakbandi in C.H. Form 2-A, and (iii) the relevant columns of the revised annual register in C.H. Form 11 (as soon as it has been prepared) respectively. He shall enter case numbers, the date of order and its operative portions in the records aforesaid. The correctness of the entries made by the Consolidation Lekhpal shall be attested by the Consolidator. The Assistant Consolidation Officer shall also check at least 20 per cent of the entries to ensure that they have been correctly made.]