Section 10 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949
10.
(1)The Supervisor Kanungo shall prepare a statement in Form Z. A. F. No. 2 of all the holdings in a mahal whose rents have been abated or enhanced on or after July 1,1948, otherwise than by an order or decree of a court.(2)Supervisor Kanungo shall in the course of his lest and check also prepare a statement in From Z. A. F. No. 3 in respect of all holding to which a tenant has been admitted on or after the first day of July, 1948, and shall, after making entries in columns 1 to 7 of the statement proceed to calculate the rent and enter the same in column 8 of the statement on the basis of his rates sanctioned for that local area for hereditary tenants at the latest settlement, revision or roster operations.(3)If no rates have been sanctioned for the area, columns 7 and 8 of the statement shall be left blank till the tahsilder has calculated the rates at which the rent is generally payable by hereditary tenants of the land at the same class in the vicinity. The tahsildar shall thereupon enter the rates so found in his own handwriting in column 7 of the statement and also compute the rent and enter in column 8.
