Section 5 in The U.P. Government Estates Thekedari Abolition Rules, 1960
5. [Section 4 (f)].
- Immediately after publication of the Notification under Section 3 in respect of any lease, the Collector shall prepare and maintain in register in G.E.T.A. Form 2 showing the arrears of rent, cess, Agricultural Income Tax, holding tax and the amount due from the lessee under the Land Improvement Loans Act, 1883, and the Agricultural Loans Act, 1884, for any period prior to the date of determination.
