Section 201 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
201. Section 272.
- (i) The Registrar Kanungo shall maintain register in [Form Rule 53 of the Land Record Manual] [Substituted by Notification No. 315-R(4)/I-A-1042-1955, dated 20.02.1957.]. The supervisor kanungo shall report annually by [May 1] [Substituted by Notification No. 315-R(4)/I-A-1042-1955, dated 20.02.1957.] to the tahsildar the continued existence and the condition of the groves on the register and the Superior Officers shall annually satisfy themselves of the correctness of kanungo's reports. Tahsildars are particularly made responsible for bringing to the Collector's notice cases in which land revenue, and local rates ought, in their opinion, to be re-imposed under Rule 200.(ii)The orders of the Collector passed under Rules 199 and 200 shall be final.
