Section 214A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
214A. [ Sections 247-A and 294. [Inserted by Notification No. 232/11 (4)-77-UPA-1/51-Rule 1952-AM(11) 78, dated 14.04.1978.]
- The Collector shall cause to be prepared the following statements, namely :-(a)a statement in Z.A. Form 61-A showing the details of holdings of nonresident tenure-holders in individual khatas and their shares in joint khatas; and(b)a statement in Z.A. Form 61-B showing details of holdings of resident tenure-holders and members of their families in individual khatas and their shares in joint khatas.
