Section 165(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)in the case of an asami other than an asami mentioned in clause (1) shall be served personally on the land-holder or sent to him by registered post, acknowledgement due :Provided that a sirdar shall, in addition to giving the notice in Z.A. Form 55, to Chairman of the Land Management Committee, submit an application to the tahsildar, informing him of his intention to surrender the land and mentioning the date on which the notice was served on the said Chairman or sent to him by post. A copy of the notice shall be attached to the application.
