Section 205QQ in U.P. Zamindari Abolition and Land Reforms Rules, 1952
205QQ. Progress Report and Annual Statement.
- (i) During the continuance of settlement operation the Settlement Officer shall cause to be prepared at intervals of one month or at such shorter interval as he may consider necessary, statements showing the progress that has been made in the preparation of records, in the disposal of cases and in the assessment work.(ii)By 1st November each year the Settlement Officer shall submit through the Commissioner to the Board a very brief report of the work accomplished up to the end of the revenue year and the work then remaining to be done. Statements will accompany this report showing the progress which has been made in the preparation of records, in the disposal of cases and in the assessment work. The forms in which these reports will be sent will be those approved by the Board of Revenue. If the Settlement Officer is leaving the district before the report is due, he shall have full notes and material with the Collector to enable the latter to make the report.
