Section 67 in U.P. Consolidation of Holdings Rules, 1954
67.
Section 27. - The provisions of the Chapter IV of the U.P. Land Revenue Act, 1901, and the rules framed thereunder, to the extent to which they are inconsistent or are not covered by (these rules) shall not applicable to the preparation of a new village map, field-book and the record-of-rights under Section 27 of the Act.
