Section 214C(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)The Tahsildars shall cause the statements received under sub-rule (2), to be entered in the outgoing register in Z.A. Form 61-C, to be maintained by the Registrar Kanungo. The statement pertaining to the villages lying within the tahsil, shall be delivered to the Supervisor Kaimngos concerned, who shall after making entries in the incoming register in Z.A. Form 561-C send them to the lekhpal to whose halqa the statement pertains.
