Section 214B(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)Apart from the inquiry referred to in sub-rule (2), the Lekhpal shall also conduct inquiries with regards to-(a)the members of the family, who might be bhumidhar in the same village or elsewhere;(b)the full addresses of the bhumidhar who may be resident of other places or villages;(c)the person recorded as bhumidhar who may be minors but have not been so recorded; and(d)the female tenure-holders having inherited from father in one village and from husband in another, in order to fix the identity of the same person, whose name is recorded with reference to her father at one place and with reference to the husband at another.
