Section 9(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(a)After the issue of notification under Section 4, the Collector shall prepare a statement in Z.A. Form 3 containing full particulars about assignees of land revenue to whom land revenue in respect of any estate or part thereof is paid either by the owner of the estate or part thereof or from Government Treasury in lieu of any right or privilege in respect of land or land revenue.
