Section 8(2) in U.P Consolidation of Holdings Act, 1953
(2)The District Deputy Director of Consolidation shall cause to be prepared a khasra chakbandi, in the form prescribed in respect of all the plots falling in the unit as also a statement showing the mistakes] [Substituted by U.P. Act No. 8 of 1963.] [undisputed cases of succession] [Inserted by U.P. Act No. 30 of 1991 (w.e.f. 19.02.1991).] and disputes discovered during the test and verification of the annual register and in the course of the field to field partal.
