Section 205OO(i) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(i)The Settlement Officer shall have two registers of revenue-free tenures prepared. The first register will be for muafis released in perpetuity and will show only such perpetual muafis as are held revenue-free from any condition and are not resumable except as escheats. The second register will be for muafis released conditionally or for a term and will show-
