Section 14(iv) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949
(iv)All entries in the list mentioned in sub-rule (iii) above shall be checked by the Girdawar Kanungo and read over and explained to the persons, whose holdings are affected by the scheme of consolidation. The Assistant Consolidation Officer shall check the entries in the list and the list duly signed on every page by the Patwari - Girdawar, Kanungo and the Assistant Consolidation Officer in token of its correctness shall be forwarded to the Consolidation Officer, who, after countersigning it, shall return it to the Patwari after the Wasil Baqi Nawis has noted the consolidated demand in a register [in the such form as may be prescribed by Government from time to time] [Substituted vide Punjab Government Notification No. GSR 184/PA 50/48/S-46/Amd. 91)/63, dated the 16.5.1963.]. The patwari shall copy out the list lambardar-wise and deliver the relevant papers to the lambardars concerned for collection.
