Section 26 in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
26.
If during the course of service of notice under Rule 24 or otherwise, the [Prescribed Authority] [Substituted by ibid.] comes to know that the person on whom the notice is or was to be served has died, he may proceed to determine the legal representative of the deceased in the manner prescribed in Rules 43-B of the U.P. Zamindari Abolition and Land Reforms Rules, 1952.[27. While making the draft assessment roll of a person entitled to amount as final under Section 20 or Section 21, as the case may be, the Prescribed Authority shall make an endorsement thereon in the following words :"This Roll is declared as Assessment Roll for........Rs........(in words)..........SealSignature of Prescribed Authority.Dated...........][27A. [Section 17A]. - After the amount of annuity payable under Section 17-A to a waqf, trust, endowment, or institution has been determined in accordance with Rules 22-A, the [Prescribed Authority] [Rules 27-A to 27-T inserted by Notification No. 1-5(8)/72-Revenue-1, dated 12.7.1973, published in U.P. Gazette, Extraordinary, dated 13.7.1973.] shall prepared an Annuity Roll C.L.H. Form 40 and shall forward the same along with the [assessment] [Substituted by Notification No. 441½(9)-75-Revenue-1, dated 6.1.1976.] filed of such waqf, trust, endowment, or institution to the Collector who shall himself countersign the roll. The serial number of C.L.H. Form 46 shall be the number of the annuity roll and shall be entered thereon.] [Substituted by Notification No. 441½(9)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).]
