Section 49(4) in U.P. Consolidation of Holdings Rules, 1954
(4)The notice or the revised extract shall be prepared in duplicate, signed by the Consolidation Officer and shall bear his seal. The serving officer shall, after endorsing acknowledgement of service on one copy, deliver the other copy to the tenure-holder after endorsing the date of service on it. The first copy bearing the acknowledgment of tenure-holder and the date of service on him shall be placed in the record of the case concerned.
