Section 214L(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)The amaldaramad of entries in the finalized statements in Z.A. Form 61-B and in the case of the non-resident bhumidhar in Z.A. Form 61-A shall be made by the lekhpal in the remarks column of the khatauni by writing legibly that such bhumidhar is exempt from the liability to pay the specified land revenue. These entries pertaining to the amaldaramad shall be checked cent per cent by the Supervisor Kanungo with the help of orders on Z.A. Form 61-B and twenty per cent of the entries shall also be rechecked by the Naib-Tahsildar.
