Section 3(4) in The Haryana and Uttar Pradesh (Alteration of Boundaries) Act, 1979
(4)The authority referred to in sub-section (2) shall also prepare maps of the areas on both sides of the fixed boundaries and in the vicinity thereof showing-(a)the present deep stream line and the fixed boundary in relation to it; and(b)the names and boundaries of the villages on both sides of the fixed boundary as indicated by the State Government concerned with reference to the revenue records of that Government, and send authenticated copies thereof to the Central Government and to the State Governments of Haryana and Uttar Pradesh.
