Section 27I(3) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
(3)The Collector shall keep a separate stock of forms in C.L.H Form 40 (both halves), for renewals under clause (a) of Rule 27-E. For issue of duplicate under clauses (b and (c) of Rule 27-E, 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 on 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 made. He shall also make a note of the issue in the remarks column of the original entry in the register in C.L.H. Form 42.
