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State of Uttar Pradesh - Section
Section 7 in U.P Consolidation of Holdings Act, 1953
7. Revision of village map.
- With a view to facilitate the revision of records of each village or part thereof in the unit and subject to the provisions hereinafter contained, the District Deputy Director of Consolidation shall, before] [Added by U.P. Act No. 21 of 1966.] [the provisional Consolidation Scheme] [Substituted, by U.P. Act No. 8 of 1963.] for a unit is prepared, cause to be revised the village maps of such unit.[[Substituted by U.P Act No. 8 of 1963. Prior to substitution, it stood as under :-'(5) 'land' means land held or occupied for purposes connected with agriculture, horticulture and animal husbandry (including pisciculture and poultry farming) and will include the site, being a part of the holding, of a house or other similar structure, belonging to the tenure-holder thereof.']]| Substituted by U.P. Act No. 38 of 1958.Prior to substitution, it stood as under :-7. Examination of revenue records.- The Assistant Consolidation Officer shall before proceeding to prepare a provisional Consolidation Scheme examine and test the accuracy of the village map, khasra and the current annual registers by making a field to field partal of the entire village. He shall also prepare a statement showing -(a) the mistakes with their nature discovered in the map, khasra and khatauni.(b) the number and nature of disputes pertaining to land records under the U.P. Land Revenue Act, 1901. |