Section 92J in U.P. Zamindari Abolition and Land Reforms Rules, 1952
92J. [ [Added by Notification No. 2221-R/I-A-1042-1955, dated 10.01.1956.]
(1)The Collector shall examine the application and other records relating thereto. He shall also call for such evidence as he may consider necessary for disposal of the case.(2)The Collector shall also obtain the Treasury-half of the annuity roll relating to the waqf, trust or endowment, along with a report as to the period and date up to which payment has been made.(3)After he has satisfied himself that a change in favour of the applicant is due, the Collector shall pass an order to that effect on the application under his dated signature and seal of his court.(4)The Collector shall then cancel the old annuity roll and shall issue a fresh one in its place and specify therein the period for and the date from which payment is to be made. The annuity roll so issued shall be on the "Renewed" annuity roll form referred to in Rule 92-H(2). It shall be entered at a fresh serial in R.G. Fora 10 and shall bear the number of the previous annuity roll as denominator and the fresh serial number of R.G. Form 10 as numerator. The Collector shall also make; a note of the changes against the previous entry in the remarks column of RG Form 10. The Collector shall thereafter send the papers to the [Treasury Officer/Sub-Treasury Officer] along with the cancelled annuity roll. The [Treasury Officer/Sub-Treasury Officer] [Substituted by Notification No. 3507/I-A-280-D-60, dated 20.08.1963.] shall enter the annuity roll in his register in RG Form 24 at a fresh serial and paste the Treasury 17-half in the guard file and make over the other half to the claimant after proper identification. The [Treasury Officer/Sub-Treasury Officer] [Substituted by Notification No. 3507/I-A-28D-60, dated 20.08.1963.] shall also make a note of the change against the previous entry in the remarks column of the register in R.G. Form 24 and shall also give a reference to this entry against the fresh serial.](5)[ If the annuity roll is payable at a Sub-treasury, the Treasury Officer shall forward the fresh annuity roll to the Sub-treasury Officer concerned who shall thereafter observe mutatis mutandis the procedure given in sub-rule (2) of Rule 92-H.] [Added by Notification No. 3507/I-A-280-D-60, dated 20.08.1963.]
