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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Uttar Pradesh - Subsection

Section 90(2) in U.P. Consolidation of Holdings Rules, 1954

(2)Two copies of the final map shall be traced out. In these copies the boundaries of the old plots existing within a new plot shall be indicated by dotted lines without the serial numbers of the old plots being shown there in the existing soil classes shall also be marked within thick red lines on these maps, the different soil classes being described by the suitable abbreviations written boldly in red ink over each kind of soil. The copies thus traced out shall be checked by the Consolidator, the Assistant Consolidation Officer and the Consolidation Officer before these are checked and signed by the Settlement Officer, Consolidation. A copy of this map shall be placed in each of the two Consolidation Volumes mentioned in Rule 100-A.