Section 200A(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(b)a statement in Z.A Form 10 showing the holding of grove-holders, permanent lessee in Avadh, sub-proprietors or under-proprietors who held the land prior to July 1, 1948, and whose rent has been reduced or remitted by the land-holder on or after July 1, 1948, otherwise than in pursuance of a decree or order of a Court; in respect of persons who or whose predecessor-in-title held the land before July 1, 1948;
