Section 13 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
13. Sections 10, 13, 14, 16, 18, 22 and 23.
- As soon as may be after the publication of the notification under Section 4, the Collector shall cause to be prepared the following statements namely-(a)[ [* * *] [Deleted by Notification No. 9203(1)/I-A-463-1952, dated 11.02.1953.](b)[* * *]](c)[A statement in Z.A. Form 11 showing transfers by way of sale or gift of any estate or part thereof [made on or after July 1, 1948] [Substituted by Notification No. 9203(1)/I-A-463-1952, dated 11.02.1953 and No. 315-R(4)/1-A-1042-1955, dated 20.02.1957.](cc)[ A statement in Z.A. Form 11-A showing partitions or family settlements of joint Hindu family property made on or after August 8, 1946.] [Added by Notification No. 9203(1)/I-A-463-1952, dated 11.02.1953.](d)A statement in Z.A. Form 12 showing the names of all tenants of sir, who are entitled to become bhumidhars under sub-clause (iii) of clause (d) of sub-section (1) of Section 18 or under sub-section (2) of Section 18 or sirdars under clause (iv) of Section 19 read with Section 10 or under clause (ix) of Section 19.Note. - This statement shall include (1) all tenants of sir holding from a sir holder whose name is mentioned in the statement in Z.A. Form 8 and (2) all tenants of sir holding on patta dawami or instamaari:Provided that the sir holder does not belong to any of the classes mentioned in sub-section(2) of Section 10.(e)A statement in Z.A. Form 13 showing the plots recorded in the personal cultivation of a thekedar.(f)A statement in Z.A. Form 14 showing the land in the personal cultivation of mortgagees.(g)Statement in Z.A. Forms 15 and 16 showing the plots in possession of persons recorded as occupants of the land referred to in Section 16.
