Section 214L in U.P. Zamindari Abolition and Land Reforms Rules, 1952
214L.
(1)The amaldaramad of entries in the finalized statements in Z.A. Form 61-B and in the case of the non-resident bhumidhar in Z.A. Form 61-A shall be made by the lekhpal in the remarks column of the khatauni by writing legibly that such bhumidhar is exempt from the liability to pay the specified land revenue. These entries pertaining to the amaldaramad shall be checked cent per cent by the Supervisor Kanungo with the help of orders on Z.A. Form 61-B and twenty per cent of the entries shall also be rechecked by the Naib-Tahsildar.(2)The lekhpal, while making amaldaramad of the orders from Z.A. Form 61-A or Z.A. Form 61-B, shall also legibly write against the khata, the realisable land revenue after deducting the exempted amount from the total land revenue of the khatas and the names of the persons from whom such land revenue shall continue to be realised. These entries shall be checked cent per cent and initialled by the Supervisor Kanungo. The Naib-Tahsildar shall re-check twenty per cent of these entries and the Tahsildar five per cent. The S.D.O. shall also check as many of these entries as may be possible for him in order to ensure accuracy.
