Section 165 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
165. Surrender of land by sirdar or asami. Sections 183 and 184.
- Any person who surrenders his holding or part thereof under the provisions of Section 183 or 184 shall do so by a notice in writing in Z.A. Form 55 which-(1)in the case of a sirdar or an asami belonging to the clauses mentioned in [clause (e) and (f) of sub-section (1) of Section 21 or in] [Substituted by Notification No. 1950/I-A-2006-D-60, dated 21.03.1966.] clause (c) of Section 133 or in clause (b) of sub-section (3) of Section 13, shall be served personally on the Chairman of the Land Management Committee or sent to him by registered post, acknowledgement due;(2)in the case of an asami other than an asami mentioned in clause (1) shall be served personally on the land-holder or sent to him by registered post, acknowledgement due :Provided that a sirdar shall, in addition to giving the notice in Z.A. Form 55, to Chairman of the Land Management Committee, submit an application to the tahsildar, informing him of his intention to surrender the land and mentioning the date on which the notice was served on the said Chairman or sent to him by post. A copy of the notice shall be attached to the application.
