Section 214C(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)The Supervisor Kanungo shall enter the statement referred to in sub-rule (1) in the outgoing register in Z.A. Form 61-C and in case the same relates to a village in his own halqa shall hand over the same to the lekhpal concerned after obtaining his signature in the said register. He shall thereafter forward the statements of villages which do not lie in his halqa to the Tahsildar.
