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State of Uttar Pradesh - Section

Section 47 in U.P. Revenue Code, 2006

47. Revision of records during survey operation.

- When any district or other local area is under survey operation, the Record Officer shall cause to be prepared for each village comprised therein, a map, and thereafter, proceed to revise [the field book (Khasra) and the record of rights (Khatauni) or the record of abadi or village abadi, as the case may be.] [Substituted 'the field book (khasra) and the record of rights (khatauni)' by U.P. Act No. 4 of 2016, dated 11.3.2016.]