Section 11 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
11.
All the statements in Z.A. Form 4 and 5 received by the tahsildar from the patwaries or the Collector, in respect of an intermediary residing within the tahsil shall be consolidated in a statement in Z.A. Form 7 for each intermediary separately. In respect of an intermediary for whom statements have been received in Z.A. Form 5 only but not in Z.A. Form 4 the tahsildar shall require the patwari of the circle in which the intermediary resides to submit a statement in Z.A. Form 6 showing the details of his estates. Statements in Z.A. Form 7 shall include all the estates belonging to the intermediary and reported in Z.A. Forms 4 and 5 or in Z.A. Forms 5 and 6, as the case may be. The tahsildar shall then prepare a statement in Z.A. Form 8 showing the name of each intermediary belonging to the class mentioned in Rule 10. He shall then send an extract of the statements in Z.A. Form 8 to each Compensation Officer within whose jurisdiction the intermediary held any estate.
