Section 8(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(a)Immediately after the publication of notification under Section 4 in respect of any area the Collector shall prepare and maintain a register in Z.A. Form 2 showing the arrears of land revenue, cesses, local rates, owner's rates, Agricultural Income Tax, all other dues realizable as arrears of land revenue, the amounts due from intermediaries under Sections 27 and 28 of the U.P. Encumbered Estates Act and under the Land Improvement Loans Act, 1883, or the Agricultural Loans Act, 1884, and the realization made after the date of vesting.
