Section 68 in U.P. Consolidation of Holdings Rules, 1954
68.
Section 27. - If any area, belonging to one village is situated within the boundary of another village the Settlement Officer, Consolidation shall take steps to integrate the former area with the latter village after obtaining orders of the Government under Section 3(25) of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, if not done already.
