Section 214B(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)The statements of tenure-holders in Z.A. Form 61-A and Z.A. Form 61-B shall be prepared by every Lekhpal who shall enter the respective shares of each bhumidhar by taking into consideration any decree or order of a Competent Court indicating the shares of the co-tenure-holders or by making local enquiries in the village.
