Section 16A in U.P. Consolidation of Holdings Rules, 1954
16A. [ (1) In view of the fact that the map, the field-book and the annual register of each village under consolidation operation shall be thoroughly revised under the provisions of Sections 7 to 11 of the Act, before a] [Added by Notification No. 160/CH-I-A-580-58, dated 16.4.1959.] [Consolidation Scheme] [Substituted, by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.], is prepared for a unit, it will, not be necessary for the District Deputy Director of Consolidation to get these records prepared annually during the period a village remains under consolidation operations. In order to maintain the existing record-of-rights, he shall cause to be brought up-to-date the records published under Section [10(1)] [Substituted, by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.] by getting all orders relating to changes and transfers affecting any of the rights or interest recorded in the annual register, which are passed under Section 12 of the Act, noted in red ink in the columns of the register meant for the purpose until a fresh record-of-right is prepared under Section 27 of the Act.
(2)[ For the collection of agricultural statistics in respect of important Kharif and Rabi crops specified by the Board of Revenue periodical partals shall be carried out by the Consolidation Lekhpal every year during the period the village remains under consolidation operations. The results of these partals, be recorded by the Lekhpal in a chittha separately prepared for the purpose in accordance with the instructions of the Director. No Zaid partal shall be carried out. Kharif and Rabi Jinswars in respect of all the crops specified by the Board shall be prepared by the Consolidation Lekhpal and these shall, after the checking by the Consolidator, be forwarded to the Tahsildar concerned by the dates fixed for the submission by the supervisor Kanungo, of Kharif and Rabi Crop statement in the Land Records Manual. The figures contained in (a) Statement of Holdings, Land Revenue and Rentals, and (b) the Area Statement, for the basic year if complied or for the preceding years shall be repeated during the years the village remains under consolidation operations.] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
