Section 9 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
9. Statement of revenue-free grantee etc. Section 6(b).
(a)After the issue of notification under Section 4, the Collector shall prepare a statement in Z.A. Form 3 containing full particulars about assignees of land revenue to whom land revenue in respect of any estate or part thereof is paid either by the owner of the estate or part thereof or from Government Treasury in lieu of any right or privilege in respect of land or land revenue.[This statement shall not be prepared in case where the assignee is recorded as proprietor in the khewat It shall be prepared only in cases where the entry regarding the assignee or grantee is made in the remarks column of the khewat as well as in eases, if any, where an entry is not made in the khewat at all but payments from land revenue are made.] [Added by Notification No. 9203(1)/I-A-463-l952, dated 11.02.1953.](b)The statement referred to above shall be forwarded to the Secretary to Government in the Revenue Department through the [Compensation Commissioner] [Substituted by Notification No. 3036-RZ/I-A-610-60, dated 26.12.1960.] for necessary orders
