Section 137 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
137.
The copy shall be forwarded to the Sub-Registrar concerned through the District Registrar. The Sub-Registrar shall register the same and return the copy with his endorsement thereupon to the effect that it has been duly registered. The endorsement shall bear the signature of the Sub-Registrar and shall contain the following particulars-(i)the date of registration, and(ii)the number of the mislband register in which the declaration has been registered.
