Section 69A in U.P. Consolidation of Holdings Rules, 1954
69A.
(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.(2)The record pertaining to the urban area shall not be final or conclusive and shall be based on the entries in the last record-of-rights available for that area.(3)In preparing the record of such urban area, the following operations alone shall be carried out:(a)Re-numbering shall be done in accordance with sub-rule (2) of Rule 88.(b)A Fard Mutabiqat shall be prepared in C.H. Form 40.(c)A Khasra Mutabiqat shall be prepared in C.H. Form 41.(d)Two copies of the khasra, khatauni and Errata List shall respectively be prepared on Forms P3, P11 and P12.(e)Multiplication of the map and the preparation of the new soil classification map shall be undertaken in accordance with Rule 101 and the record prepared shall be delivered to the Collector for necessary action.
