Section 50(2) in U.P. Consolidation of Holdings Rules, 1954
(2)All the cuttings and over-writings in the [Provisional Consolidation Scheme] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.] as confirmed by the Settlement Officer, Consolidation and published under sub-section (2), of Section 23 shall be initialled and dated by the person responsible for the cutting or over-writing and also by the Assistant Consolidation Officer. They shall be brought on an Errata List in C.H. Form 6-B to be prepared by the Consolidation Lekhpal in duplicate in carbon. The Errata List shall be signed and dated by the Consolidator and the Assistant Consolidation Officer and a copy thereof shall be sent to the Consolidation Officer of the circle for record in his office.
