Section 234C in U.P. Zamindari Abolition and Land Reforms Rules, 1952
234C. [ [Added by Notification No. 3036-RZ/I-A-610-60, dated 26.12.1960.]
The Officer-in-charge, Collections, shall subject to the general control of the Collector, be responsible for the collection of land revenue and other Government dues recoverable is arrears of land revenue in his sub-division His main duties in this behalf shall be--(a)correct and timely preparation of land revenue Jamabandis and demand register relating to other Government dues;(b)to inspect the collection work with particular reference to correct maintenance of accounts of Ins sub-division at least once every quarter;(c)to inspect the work of Naib-Tahsildars and Amins on the spot; and(d)the correct and timely preparation and submission of all relief proposal.]
