Section 195(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)The statement in Z.A. Form 60-A shall be prepared for each village by the Lekhpal who shall enter (a) the source of irrigation and the area irrigated with the help of khasra for the years 1379-F to 1383-F and (b) the soil class and hereditary rate applicable to each plot with the help of settlement volume. Where the khasra for one or more years is not available, the entries relating to source of irrigation or area irrigated may be made, with the help of irrigation jamabandi, irrigation khasra, consolidation records, or, where need be by making local enquiry.
