Section 27A(3) in U.P. Consolidation of Holdings Rules, 1954
(3)After making such changes in it as the Assistant Consolidation Officer considers necessary, the statement shall be submitted by him to the Consolidation officer, with a report on each of the objections received. The Consolidation Officer, shall also check the statement with a view to satisfy himself about its correctness. He will prepare report of mistakes that come to his notice and initial the corrections thus made and will also sign the statement on each page. The statement and the report of the Assistant Consolidation Officer accompanying it will then be forwarded by the Consolidation Officer with his own report, if any, to the Settlement Officer Consolidation, who shall examine the statement and the objections, and pass orders for the assessment, or apportionment or alteration of the land revenue, as the case may be.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
