Section 115J(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)The inspecting officer shall examine whether the procedure laid down in the rules or instructions regarding maintenance of accounts and holding of meetings by the Land Management Committee has been followed. [It shall also be the duty of the Inspecting Officer to ensure the proper execution and registration or attestation as the case may be, of lease granted by the Land Management Committee in respect of admission to land, within the period provided therefor under law.] [Added by Notification No. 3266/I-A-1056-1954, dated 17.08.1954.]
