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State of Uttar Pradesh - Section

Section 113 in U.P. Consolidation of Holdings Rules, 1954

113. [ (i) The Assistant Consolidation Officer shall prepare the draft plan referred to in Section 52A of the Act on the basis of the entries in the current Khasra, Khatauni and the map.

(ii)Where any entry in the records mentioned in sub-rule (1) is modified in pursuance of an order passed under any law, the Assistant Consolidation Officer shall make a reference to the order and note its operative portion against the said entry. The entries so corrected shall be taken into account in the preparation of the draft plan.]