Section 36 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
36. Section 38.
- The Compensation Officer shall prepare [statements in Z.A. Form 20-A and Z.A. Form 23] [Substituted by Notification No. 9203(1)/I-A-463-1952, dated 11.02.1953.] for each mahal. Where a mahal is comprised of area situated in more than one village the portion situate in each village shall be treated, for the purpose of this statement, as a separate mahal.
