Section 50 in U.P. Consolidation of Holdings Rules, 1954
50.
Section 23. - (1) If as a result of the orders passed under Section 21, the [Provisional Consolidation Scheme] [Added by Notification No, 437-CH/I-E-256-61, dated 25.3.1964.] is to undergo numerous changes which it may not be easily possible to incorporate in the existing statement itself, a fair copy thereof along with a copy of the map of the unit showing the plots allotted to the tenure-holders and the location of land set apart for public purposes may be prepared before it is confirmed and published under subsection (2) of Section 23.(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.
