Section 48 in U.P. Consolidation of Holdings Rules, 1954
48. [ Section 20. - Relevant extracts from the Provisional Consolidation Scheme in C.H. Form 23 along with notices in C.H. Form 24 shall be prepared by the Consolidation Lekhpal in duplicate, in respect of each tenure-holder and in respect of land owned by or vested in Gaon Sabha or local authority. They shall be attested by the Assistant Consolidation Officer after being checked by the Consolidator. One copy of the extract shall be served on the tenure-holder concerned or the Chairman of the Land Management Committee or the local authority, as the case may be, before the provisional Consolidation Scheme is published in the unit. The office copy of the extract shall be preserved on the common village file which shall be properly indexed.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
