Section 167 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
167.
(1)After receipt of an application for the surrender of the land the Tahsildar shall at the commencement of the next agricultural year send the application to the [Lekhpal] [Substituted by Notification No. 950-RS/I-A-1031(7)-58, dated 18.03.1959.] of the circle who shall get it attested by the applicant and the Chairman of Land Management : Committee and report if possession has been given up.(2)On receipt of the [Lekhpal's] [Substituted by Notification No. 950-RS/I-A-1031(7)-58, dated 18.03.1959.] report to the effect that possession has been given up and if the notice and the application had been given and made before the first day of April the Tahsildar shall order the correction of papers accordingly :Provided that in cases where a part of the holding has been surrendered the Tahsildar shall submit a report to the Assistant Collector in-charge of the Sub-Division who shall apportion the revenue payable for the portion which has not been surrendered.(3)If the application and the notice had been given and made after the first day of April the action for the correction of papers shall be taken after the expiry of the year next succeeding the agricultural year in which the application had been made.(4)If the [Lekhpal] [Substituted by Notification No. 950-RS/I-A-1031(7)-58, dated 18.03.1959.] reports that possession has not been given up the Tahsildar shall reject the application and inform the sirdar or asami and the Chairman of the Land Management Committee accordingly.
