Section 115D(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)Before issuing a notice under sub-rule (1), the Collector may make such inquiry as he deems proper and may obtain information on the following points(a)full description of damage or misappropriation caused or the wrongful occupation made, with details of village, mohalla or ward, plot number, area, boundary, property damaged or misappropriated and market value thereof;(b)full address along with father's name of the person responsible for the damage, misappropriation or wrongful occupation;(c)period of wrongful occupation, damage or misapproriation, class of soil of the plot numbers involved and hereditary rates applicable to them; and(d)value of the property damaged or misapproriation calculated at the prevailing market rate in the locality.]
