Section 104(2) in U.P. Consolidation of Holdings Rules, 1954
(2)The statement shall be checked cent per cent by the Consolidator, 20 per cent by the Assistant Consolidation Officer and 5 per cent by the Consolidation Officer. It shall then be published in the village. [* * *] [Deleted by Notification No. 437-CH/I-E - 256-61, dated 25.03.1964.] Objections made by any person concerned with any entry therein, if made within ten days of the date of publication, shall be heard and finally decided by the Assistant Consolidation Officer, subject, however, to the confirmation of the statement by the Settlement Officer, Consolidation.
