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State of Uttar Pradesh - Section

Section 51 in U.P. Revenue Code, 2006

51. Preparation of new record of rights.

- The Assistant Record Officer shall thereafter prepare, for each village in the area under the record or survey operation, the records specified in Sections 30 and 31 on the basis of the record of rights (Khatauni) referred to Section 50 and the records so prepared shall be maintained by the Collector in place of the records previously existing.