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State of Uttar Pradesh - Section

Section 37 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

37.

[The Compensation Officer shall then prepare the following statements :
(a)Statement in Z.A. Form 23-A showing the distribution of gross assets and land revenue, etc., of shamilat khata khewat.
(b)Statement in Z.A. Form 23-B showing shares of intermediaries in cases where haqqiyat-mutafarriqa has been created by some but not all the cosharers.
(c)Statement in Z.A. Form 24 showing shares of intermediaries in gross assets, land revenue and local rates in a mahal.]