Section 27(3) in U.P Consolidation of Holdings Act, 1953
(3)After the issue of notification under Section 52, the Collector shall, instead of the map, field-book and record-of-rights previously maintained by him, maintain the map, field-book and record of rights prepared in accordance with the provisions of sub-section (1)] [Substituted by U.P. Act No. 12 of 1965 and shall be deemed always to have been substituted.] [and the provisions of the U.P. Land Revenue Act, 1901, relating to the maintenance and correction of such map, field-book and record-of-rights shall mutatis mutandis apply] [Substituted, by U.P. Act No. 34 of 1974 (w.e.f. 7.12.1974).].
