Section 115L(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)Before allotting housing sites to persons referred to in sub-section (3) of Section 122-C, the Assistant Collector in-charge of the sub-division shall, in respect of each village, cause to be prepared the following lists and extracts-(i)a list in Z.A. Form 49-D showing separately particulars of persons of the three categories mentioned in sub-section (3) of Section 122-C;(ii)a list in Z.A. Form 49-E of lands enumerated in sub-section (2) of Section 122-C; and(iii)an extract of village map showing the plots given in the above list.
