Section 38(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)Where a Compensation Officer has reason to believe that an intermediary having interest in his circle has been assessed to Agricultural Income-tax in the previous year and no statement under sub-rule (1) has been received in respect of such intermediary he shall ask the Collector concerned to furnish a statement in the aforementioned form and on receipt of the requisition the Collector shall furnish such statement.
