Section 289(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)The tahsildar shall inspect the work of each [* * *] [Deleted by Notification No. 9203(1)/I-A-463-1952, dated 11.02.1953.] naib-tahsildar in his tahsil during each fasal. He shall also keep a strict watch on the work of the [amin] [Substituted by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.] throughout the year and shall be responsible for inspection of the work of every [amin] [Substituted by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.] who in his opinion was showing slackness in the collection work or against whom there was a suspicion of fraud or misappropriation. The inspection note recorded by tahsildar in each case shall be forwarded to the Collector through the sub-divisional officer.
