Section 214B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
214B.
(1)The statements of tenure-holders in Z.A. Form 61-A and Z.A. Form 61-B shall be prepared by every Lekhpal who shall enter the respective shares of each bhumidhar by taking into consideration any decree or order of a Competent Court indicating the shares of the co-tenure-holders or by making local enquiries in the village.(2)the enquiry referred to in sub-rule (1) above shall be made in a joint gathering of the members of the Land Management Committee and such persons having interest in joint khatas as are present in the gathering which shall be held on a date to be announced previously in every village by beat of drum.(3)Apart from the inquiry referred to in sub-rule (2), the Lekhpal shall also conduct inquiries with regards to-(a)the members of the family, who might be bhumidhar in the same village or elsewhere;(b)the full addresses of the bhumidhar who may be resident of other places or villages;(c)the person recorded as bhumidhar who may be minors but have not been so recorded; and(d)the female tenure-holders having inherited from father in one village and from husband in another, in order to fix the identity of the same person, whose name is recorded with reference to her father at one place and with reference to the husband at another.
