Section 26(6) in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949
(6)The departmental clerk shall then compare the extract tendered by the tenant with the office copy to ensure that no unauthorised alterations has been made. He shall, then, submit the application to the Assistant Collector, and direct the applicant or his agent before him. If any alteration, erasure or mutilation is suspected he shall draw the-attention of the Assistant Collector to it.
