Section 214C(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)If the bhumidhar is a resident of another Lekhpal halqa within the same Supervisor Kanungos's halqa, every lekhpal in whose halqa such Bhumidhar holds any land as such, shall forward the statement in Z.A. Form 61-A, duly filled in form Columns 1 to 8 to the Supervisor Kanungo concerned.
