Section 10 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
10. Intermediaries paying revenues of Rs. 250 or more.
- In order to prepare lists showing each intermediary who on the date immediately preceding the date of vesting was assessed in Uttar Pradesh to a land revenue of more than Rs. 250 annually or where no land revenue was assessed, was assessed to a large amount of local rate than would be payable on a land revenue of Rs. 250 annually, the following proceedings shall be taken :(a)Each patwari shall prepare and forward to the tahsildar:(1)A statement in Z.A. Form 4 showing (i) the name of each intermediary (whether he holds sir or not), who resides in his circle and was on the date immediately preceding the date of vesting assessed in the circle to a land revenue of more than Rs. 250 annually or where no land revenue was assessed, was assessed to a larger amount of local rate than would be payable on a land revenue of Rs. 250 annually, (ii) the estates belonging to him, and (iii) land revenue or local rate assessed on each estate.(2)A separate statement in Z.A. Form 5 for each intermediary (whether he holds sir or not) who docs not reside in the circle.(3)All statements in Z.A. Form 5 in respect of an intermediary who does not reside in the tehsil but is resident in the district shall be forwarded by the tahsildar to the Collector of the district who shall send it to the tahsildar within whose jurisdiction the intermediary resides. Statements in respect of an intermediary who does not reside in the district, shall be forwarded to the Collector of the district in which the intermediary resides and the latter shall forward it to the tahsildar concerned.(b)[* * *] [Deleted by Notification No. 3195/I-A-3594-1959, dated 30.06.1962.]
