Section 69A(1) in U.P. Consolidation of Holdings Rules, 1954
(1)Where a portion of a village forms part of an urban area and it has been decided to make a consolidation scheme only in the other portion of the village not included in the urban area, two separate sets of village map, khasra and record-of-rights shall be prepared, one, for the consolidation area and the other for the urban area of the village.
