Section 15 in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
15.
[Section 44]. The Prescribed Authority shall, for the purpose of fixation of land revenue and correction of land records, also send intimation in respect of land included in the ceiling area applicable to a tenure-holder to the Collectors of the districts [where it is situate, along with a copy of C.L.H. Form 6] [Ibid.].
