Section 28 in U.P. Consolidation of Holdings Rules, 1954
28.
Section 10. - [(1) A revised annual register in C.H. Form 11 shall then be prepared by the Consolidation Lekhpal incorporating all the orders relating to rights in, and liabilities in respect of land passed by the Assistant Consolidation Officer under sub-section (1) of Section 9-A and the Consolidation Officer under sub-section (2) of Section 9-A and also the orders passed by the Settlement Officer, Consolidation under Rule 27-A. Details of the operative portions of the orders passed in partition and amalgamation cases shall be recorded in the appropriate column of the register. The record shall be checked by the Consolidator, the Assistant Consolidation Officer and the Consolidation Officer of the circle. The officer checking the entries in the record shall initial them in token of his having checked them. The revised annual register shall be signed by the Consolidation Lekhpal, the Consolidator, the Assistant Consolidation Officer and also by the Consolidation Officer. It shall then be published in the unit under sub-section (1) of Section 10.] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.](1A)[ An alphabetical list in Hindi in C.H. Form 10-A showing all the holdings of a tenure-holder at one place, after incorporating partition and amalgamation orders as shown in C.H. Form 11, shall be prepared by the Consolidation Lekhpal and checked by the Consolidator, and Assistant Consolidation Officer of the circle. The Officer checking the entries in the list shall initial them in token of his having checked them.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.](2)All cuttings and overwritings in the annual register shall be initialled and dated by the person responsible for the cuttings or the overwritings and also by the Assistant Consolidation Officer. They shall then be brought on an Errata List in C. H. Form 6-B, to be prepared by Consolidation Lekhpal in duplicate in carbon. The Errata List shall be signed by the Consolidator and the Assistant Consolidation Officer also. A copy of the Errata List shall be sent to the Consolidation Officer of the circle for record in his office.
