Section 92H(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)[ In the case of an application for renewal received from a Sub-treasury Officer under sub-rule (2) of Rule 92-F, the Treasury Officer shall forward the fresh or duplicate annuity roll to the Sub-treasury Officer concerned, who shall in either case make over the holder's half to the holder of the annuity roll after proper identification and if the case falls under clause (a) of Rule 92-D he shall make out a complete copy of the treasury-half under his signatures, paste it in the guard file and return the treasury-half to the Treasury Officer for his record. The Sub-treasury Officer shall also make a note of the issue of fresh duplicate annuity roll in the remarks column against original entry in R.G. Form 24. The fresh or duplicate annuity roll so issued shall bear the original number of the original annuity roll.]
