Section 218(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)The lekhpal shall prepare the land revenue demand and collection jamabandi for each village in his halqa in Z.A. Form 62 showing therein the kharif and rabi land revenue payable by such bhumidhar who are not exempted from the liability to pay such revenue under Section 247-A in view of the family holding being more than 1.26 hectares (3.125 acres) in the State.
