Section 41(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)The Compensation Officer shall also prepare separate draft compensation assessment rolls of-(i)sub-proprietors.(ii)under-proprietors,(iii)permanent lessees in Avadh,(iv)permanent tenure-holders, and(v)assignees of land revenue whose names are recorded in khewat.(vi)[ Nankars naqdi recorded in the under-proprietory khewat who receive a certain amount in cash from the proprietor.] [Added by Notification No. 1130/I-A-1699-1953, dated 11.03.1954.]
