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State of Uttar Pradesh - Section

Section 219 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

219. [ [Substituted by Notification No. 3036-RZ/I-A-610-60, dated 26.12.1960.]

(1)After the Jamabandi has been prepared and checked, the Lekhpal shall prepare consolidated statements of the demand for the khariff and rabi separately in Z.A. Form 63. The statement shall be checked and signed by the Supervisor Kanungo by November 7.
(2)The Wasil Baqi Navis shall check the statements and shall forthwith fill in entries from Columns 5 to 11 in the kharif statement The entries from Columns 5 to 11 in the rabi statement shall be filled in by him by the 5th Of March. After the statements have been checked and discrepancies, if any removed, the Tahsildar shall, after satisfying himself of their accuracy, sign them.]