Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 9 in Jaunsar-Bawar Security of Tenure and Land Records Rules, 1955

9. Copy of map for correction.

- The patwari shall not record any changes of the copy of the map supplied to him at the last survey. He shall ordinarily make a tracing from this map for the purpose of recording changes but where the maps have been printed, he may obtain a printed copy thereof for this purpose. The map for recording changes may be used year after year until it becomes unserviceable either through wear and tear or through a large number of alterations. When it has become unserviceable, the patwari shall, under the orders of the Supervisor Kanungo, obtain from the Registrar Kanungo a new copy of the map and after showing thereon the field-boundaries, as they exist and omitting those that have disappeared, file the old map with the Registrar Kanungo after it has been signed by the Supervisor Kanungo in token of his test.