Section 205QQ(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(ii)By 1st November each year the Settlement Officer shall submit through the Commissioner to the Board a very brief report of the work accomplished up to the end of the revenue year and the work then remaining to be done. Statements will accompany this report showing the progress which has been made in the preparation of records, in the disposal of cases and in the assessment work. The forms in which these reports will be sent will be those approved by the Board of Revenue. If the Settlement Officer is leaving the district before the report is due, he shall have full notes and material with the Collector to enable the latter to make the report.
