Section 140 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
140.
If the attestation is made by a Supervisor Kanungo, he shall note in his register of agreements the date of presentation of the document, and nature of the document and the name and address of the executant, and shall note the fact of attestation in his diary. If he is not satisfied as to the identity of the executant or his acquaintance with and assent to the terms of the document, or if execution is not admitted by him, he shall refuse to attest it, and shall enter in his diary the date of presentation, the nature of the document, the name and address of the executant, and the reason for his refusal.
