Section 38(3) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(3)The documents referred to in sub-rule (1) shall then be forwarded to the Assistant Collector-in-charge of the sub-division alongwith the following:(a)a copy of the proceedings of the meeting of the Samiti in which the decision to settle land was taken; and(b)a certificate from the Lekhpal concerned to the effect that the particulars mentioned in the list are correct and that the admission to the land is in accordance with the provisions of the Z.A. Act and the Rules.
