Section 218(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)The jamabandi shall be prepared on the basis of entries in Columns 1 to 6 of the current triennial khatauni incorporating the changes noted in Columns 7, 8 or 9 thereof taking into account the entries made in the remarks Column of the khatauni under Rules 214-L and 214-M. Arrears and excess collections shall also be entered in the jamabandi with the help of the statements of arrears and excess collections prepared by the wasil baqi navis in Z.A. Form 62-E.
