Section 26 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949
26.
(1)The Assistant Collector shall make arrangement for helping the tenants to fill up the application form and the upper half Of the arz-irsal in Form Z. A. F. No. 7.(2)The tenant with his application and arz-irsal form duly filled in shall then go to the tahsildar who shall receive the money, enter the amount in his own bahi and record the bahi item number on and endorse each part of the arz-irsal and the application at the proper place.(3)The arz-irsal together with the application shall then be passed on to the siaha-navis who shall on the authority of the tahsilder's receipt enter the sum as paid in his siaha, give a serial number to the arz-irsal and sign the application and the arz-irsal at appropriate places.(4)The siaha-navis shall pass on the application as well as the arz-irsal after duly stamping them to the departmental clerk, who shall at once fill in columns Nos. 1-5 of the register in Form Z. A. F. No. 8 and after signing the arz-irsal and the endorsement on the application, put it up before the S.T.O. for his signature on the arz-irsal and the endorsement on the application.(5)After the arz-irsal and the endorsement on the application have been singed by the sub-treasury officer, the second part of the arz-irsal shall be handed over to the tenant. The first part shall be sent to the siaha-navis.(6)The departmental clerk shall then compare the extract tendered by the tenant with the office copy to ensure that no unauthorised alterations has been made. He shall, then, submit the application to the Assistant Collector, and direct the applicant or his agent before him. If any alteration, erasure or mutilation is suspected he shall draw the-attention of the Assistant Collector to it.
