Section 200A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
200A. [ [Added by Notification No. 1583(A)/J-A-610-60, dated 20.11.1961.]
The Collector shall cause to be prepared the following statement, namely-(a)a statement in Z.A Form 9 showing the holding whose rent has been reduced or remitted by the land-holder after July 1, 1948;(b)a statement in Z.A Form 10 showing the holding of grove-holders, permanent lessee in Avadh, sub-proprietors or under-proprietors who held the land prior to July 1, 1948, and whose rent has been reduced or remitted by the land-holder on or after July 1, 1948, otherwise than in pursuance of a decree or order of a Court; in respect of persons who or whose predecessor-in-title held the land before July 1, 1948;(c)a statement in Z.A. Form 9-A in the cases of persons admitted on or after July 1, 1948.](d)[ a statement in Z.A Form 59-A-determination of land revenue in the case of rent-free grants; [Added by Notification No. 5647/I-A-1073, dated 25.08.1953.](e)a statement in Z.A Form 59-B showing land revenue of holdings settled with an intermediary as bhumidhar.]
