Section 5(2) in U.P. Kshettra Panchayats (Removal of Disqualification and Settlement of Disputes Relating to Disqualification and Membership) Rules, 1994
(2)The Khand Vikas Adhikari of Kshettra Panchayat shall in Form II prepare a list of all such person; who, according to the records of the Kshettra Panchayat, are in arrears of any tax, fee or rate as aforesaid.
