Section 92H in U.P. Zamindari Abolition and Land Reforms Rules, 1952
92H. [ [Added by Notification No. 2221-R/I-A-1042-1955, dated 10.01.1956.]
(1)The Collector shall examine the report of the Treasury Officer and the application. In case falling under Rule 92-D (a) he shall issue a fresh annuity roll which shall be marked "Renewed" at the top. In other cases he shall issue fresh copy of the holder's half only which shall be marked "Duplicate" at the top. He shall return the papers along with the fresh or duplicate annuity roll, as the case may be. to the Treasury Officer who shall in either case make over the holder's half to the holder of the annuity roll and if the case falls under Rule 92-D (a) he shall paste the Treasury-half in the guard file. The Treasury Officer shall also make a note of the issue of fresh or duplicate annuity roll in the remarks column against the original entry in R.G Form 24.The fresh or duplicate annuity roll so issued shall bear the original number of the original annuity roll.(2)[ In the case of an application for renewal received from a Sub-treasury Officer under sub-rule (2) of Rule 92-F, the Treasury Officer shall forward the fresh or duplicate annuity roll to the Sub-treasury Officer concerned, who shall in either case make over the holder's half to the holder of the annuity roll after proper identification and if the case falls under clause (a) of Rule 92-D he shall make out a complete copy of the treasury-half under his signatures, paste it in the guard file and return the treasury-half to the Treasury Officer for his record. The Sub-treasury Officer shall also make a note of the issue of fresh duplicate annuity roll in the remarks column against original entry in R.G. Form 24. The fresh or duplicate annuity roll so issued shall bear the original number of the original annuity roll.](3)[] [Renumbered by Notification No. 3507/I-A-280-D-60, dated 20.08.1963.] The Collector shall keep a separate stock of forms in R.G. Form 23 (both halves) for renewals under Rule 92-D(a). For issue of duplicate under Rule 92-D(b) and 92-D(c) he shall keep stock of holder's half only. They shall be printed separately for this purpose with the word "Renewed" or "Duplicate" as the case may be, inscribed prominently or the face of the annuity roll. Whenever a fresh or duplicate annuity roll is issued the Collector shall also give a note on the annuity roll so issued specifying the period and date from which payment is to be f made. He shall also make a note of the issue in the remarks column of the original entry in the register in R.G. Form 10.]
