Section 167(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)On receipt of the [Lekhpal's] [Substituted by Notification No. 950-RS/I-A-1031(7)-58, dated 18.03.1959.] report to the effect that possession has been given up and if the notice and the application had been given and made before the first day of April the Tahsildar shall order the correction of papers accordingly :Provided that in cases where a part of the holding has been surrendered the Tahsildar shall submit a report to the Assistant Collector in-charge of the Sub-Division who shall apportion the revenue payable for the portion which has not been surrendered.
