Section 47 in U.P. Consolidation of Holdings Rules, 1954
47.
Section 19A. - The [Provisional Consolidation Scheme] [Added by Notification No. 437-CH/F-E-256-61, dated 25.3.1964.] shall also state explicitly :(1)The area to be allotted to the asamis of the tenure-holders and the rent payable thereof.(2)The encumbrance attached to a holding, the amount, name of the person in whose favour the encumbrance exists and the nature and terms of the encumbrances.(3)The areas of abadi land or land used for public purpose proposed to be amalgamated with any holding and showing the areas earmarked for public purposes.(4)[* * *] [Deleted by Notification No. 160-CH/I-A 280-58 dated 16.4.1959.].
