Section 22 in U.P. Consolidation of Holdings Rules, 1954
22. [ Sections 8 and 54(2)(d). - The list of mistakes and disputes mentioned in Rules 19, 20 and 21 shall be prepared in C.H. Form 4 in two parts. Part I shall contain clerical mistakes, and Part II shall contain other mistakes and disputes discovered during the test and verification of the annual register and in the course of the field-to-field partal referred to in Rules 19 and 21. Details of shares claimed in joint holding shall also be recorded in Part II of C.H. Form 4.] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
