Section 214K in U.P. Zamindari Abolition and Land Reforms Rules, 1952
214K.
When the statement in Z.A Form 61-13 has become final, the statement in respect of non-resident tenure-holders received in Z.A. Form 61-A shall be sent back to the place of issue, indicating in Columns 6 to 9 thereof, the shares of area and of land revenue pertaining to the bhumidhar, particulars of members of his family and decision taken with regard to his exemption from liability to pay land revenue under the dated signature of the Prescribed Authority.
