Section 208B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
208B.
(1)As soon as an application in Z.A. Form 85 is received it shall after being duly checked by the Departmental clerk and found prima facie in order, be entered in register in Z.A Form 87 and sent along with the bond to the Sub-Treasury Officer of the Tahsil Sub-Treasury under the signatures of the Assistant Collector, for verification whether any stop in respect of future payments of instalments on the bond transferred to the State Government is recorded against it in the relevant sub-treasury register.(2)Immediately on receipt of the application and the bond, the Sub-Treasury Officer shall verify the fact relating to stop from the relevant registers and after recording the result of such verification on the application return it along with the bond to the Assistant Collector. In case the bond is found free from stop, the Sub-Treasury Officer shall record a stop and the words "Transferred to the State Government under Zamindari Abolition Rules 208-A" against the entry of the bond in the relevant register before returning the application and the bond to the Assistant Collector.
