Section 214C(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(4)If the bhumidhar resides in another Tahsil in the same district or in another district inside the State, the Tahsildar shall send the statement received under sub-rule (2) to the Tahsildar concerned for being forwarded to the lekhpal in whose halqa such bhumidhar normally resides, through the Supervisor Kanungo as laid down in sub-rule (3) above.
