Section 10(1) in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965
(1)After issue of a notification under Section 4, the Collector shall prepare and maintain a register in KUZA Form 2 showing the arrears of land revenue, cesses, local rates and all other dues realisable as arrears of land revenue, in respect of the notified area and the realisation made after the appointed date.
