Section 214M in U.P. Zamindari Abolition and Land Reforms Rules, 1952
214M.
(1)The lekhpal shall verify all the khatas with the help of entries of changes recorded in the khatauni every year in the month of July. The provisions contained in Rules 214-A to 214-L shall mutatis mutandis apply in the cases of those tenure-holders, who have cither become eligible for exemption or have otherwise become liable to pay land revenue and exemption in whose case is no more warranted.(2)The changes that may become necessary as a result of orders passed under sub-rule (1) above shall be incorporated in the khatauni by way of amaldaramad in the remarks column in the manner indicated in Rule 214-L, above.]Section C - Demands Register
