Section 205F(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(ii)by inspection by the Settlement Officer of each village, with special reference to the existing soil classifications, analysis of revenue rates as to the actual revenue collections, the amount and value of the produce of various agricultural crops grown on the various soils, irrigated and unirrigated as to the cultivator's cost of production and maintenance in general, as to the improvements and their worth, as to the number and circumstances of tenure-holders and the size of their holdings. The Settlement Officer shall record as soon as possible after inspection a tentative note summing up the physical and economic condition of the village in the light of the relevant facts ascertained;
