Section 92J(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(4)The Collector shall then cancel the old annuity roll and shall issue a fresh one in its place and specify therein the period for and the date from which payment is to be made. The annuity roll so issued shall be on the "Renewed" annuity roll form referred to in Rule 92-H(2). It shall be entered at a fresh serial in R.G. Fora 10 and shall bear the number of the previous annuity roll as denominator and the fresh serial number of R.G. Form 10 as numerator. The Collector shall also make; a note of the changes against the previous entry in the remarks column of RG Form 10. The Collector shall thereafter send the papers to the [Treasury Officer/Sub-Treasury Officer] along with the cancelled annuity roll. The [Treasury Officer/Sub-Treasury Officer] [Substituted by Notification No. 3507/I-A-280-D-60, dated 20.08.1963.] shall enter the annuity roll in his register in RG Form 24 at a fresh serial and paste the Treasury 17-half in the guard file and make over the other half to the claimant after proper identification. The [Treasury Officer/Sub-Treasury Officer] [Substituted by Notification No. 3507/I-A-28D-60, dated 20.08.1963.] shall also make a note of the change against the previous entry in the remarks column of the register in R.G. Form 24 and shall also give a reference to this entry against the fresh serial.]
