Section 27 in U.P. Consolidation of Holdings Rules, 1954
27. [ Sections 9-A and 54. - The Consolidation Lekhpal shall note the orders of the Assistant Consolidation Officer and the Consolidation Officer passed under Section 9-A with regard to -
(i)rights in and liabilities in regard to the land.(ii)valuation of plot, trees, wells and other improvements, and(iii)partition, of joint holdings - (i) in the basic Khatauni, (ii) Khasra chakbandi in C.H. Form 2-A, and (iii) the relevant columns of the revised annual register in C.H. Form 11 (as soon as it has been prepared) respectively. He shall enter case numbers, the date of order and its operative portions in the records aforesaid. The correctness of the entries made by the Consolidation Lekhpal shall be attested by the Consolidator. The Assistant Consolidation Officer shall also check at least 20 per cent of the entries to ensure that they have been correctly made.]
