Section 135(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

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State of Uttar Pradesh - Subsection

Section 135(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(1)[On an application made by a bhumidhar under Section 143 or on facts coming to his notice otherwise, the Assistant Collector in-charge of the Subdivision may cause enquiry being made through the Tahsildar or any other officer not below the rank of a Supervisor-Kanungo for the purpose of satisfying himself that the bhumidhar's holding or a part thereof is really being used for a purpose not connected with agriculture, horticulture or animal husbandry which includes pisciculture and poultry farming. The enquiry shall be made on the spot and the enquiry officer shall, along with his report also furnish information in the proforma given below:]

Name of village	Name of bhumidhar with parent-age andresidence	Khata Khatauni number	Area of the holding	Land revenue	Area of the holding used for non-agriculturalpurposes		The specific non agricultural use to which theholding or part thereof is put to	Remarks
(a) Plot No.	(b) Area
1	2	3	4	5	6	7	8	9

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State of Uttar Pradesh - Subsection

Section 135(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952