Section 176(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)The document referred to in sub-rule (1) shall then be forwarded to the Assistant Collector-in-charge of the Sub-Division along with-(a)a copy of the proceedings of the meeting of the Committee in which the decision to settle land was taken; and(b)a certificate from the Lekhpal concerned to the effect that the particulars of the land mentioned in the list are correct, and that the admission to the land is in accordance with the provisions of the Act and the Rules.
