Section 92H(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)[] [Renumbered by Notification No. 3507/I-A-280-D-60, dated 20.08.1963.] The Collector shall keep a separate stock of forms in R.G. Form 23 (both halves) for renewals under Rule 92-D(a). For issue of duplicate under Rule 92-D(b) and 92-D(c) he shall keep stock of holder's half only. They shall be printed separately for this purpose with the word "Renewed" or "Duplicate" as the case may be, inscribed prominently or the face of the annuity roll. Whenever a fresh or duplicate annuity roll is issued the Collector shall also give a note on the annuity roll so issued specifying the period and date from which payment is to be f made. He shall also make a note of the issue in the remarks column of the original entry in the register in R.G. Form 10.]
