Section 236 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
236. [ [Substituted by Notification No. 2744-RS/I-A-517-D-1956, dated 01.08.1958.]
Writs, citations, warrants of arrest and warrants of attachment of movable property shall be in the Z.A. Forms 68, 69, 70 and 71. They shall be signed by the issuing officer and sealed with his official seal.Note. - Z.A. Forms 69, 70 and 71 will be bound in books of 100 leaves each with foils and shall be serially machine numbered. These books shall be kept at the Form Room of the Collector's office and shall be issued to the Tahsildar on requisition which should be separate for each form Two books of each form may be issued to each Tahsildar on the first requisition and thereafter only one book of each from will be issued at a time on requisition accompanied by a certificate to the effect that any of the books already supplied to him has only ten more leaves left. These books shall remain in the personal custody of the Tahsildar.]
