Section 214C(5) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(5)If the bhumidhar resides outside the State then the statement referred to in sub-rule (1) shall be sent to the Board of Revenue for being transmitted to the tahsil where such bhumidhar holds the maximum holding. The Office of the Board of Revenue shall also maintain the registers in Z.A. Form 61-C.
