Section 292A(5) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(5)Immediately after Karif partal the Lekhpal shall submit to the supervisor kanungo a statement in triplicate showing all the holdings in his halqa affected by the calamity mentioned in sub-rule (2). The supervisor kanungo shall, by personal inspection, check all the entries in the statement and after making such corrections, as may be necessary, submit the statement to the tahsildar. The tahsildar shall, after verifying the accuracy of the statement by spot inspection and percentage checking, transmit two copies of the statement, as corrected by him, to the Collector through the Assistant Collector-in-charge of the sub-division, who shall indicate the amount of remission to be given. The Collector shall forward to the Government through the Land Reforms Commissioner a consolidated statement of such holdings in his district for sanction of remission.
