Section 19 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949
19. After the extracts shall be prepared and checked as aforesaid the Assistant Collector in-charge of the sub-division shall arrange for their distribution to the tenants through the [patwari] or the Gaon Panchayat as he may consider desirable. In the case of joint holdings the extracts shall be given to the recognized representative of the co-tenants. For each extract the [patwari] or Gaon Panchayat shall take the signature or thumb - impression of the recipient on Terij in Form Z. A. F. No. 6. The distribution shall be completed by a date to be fixed by the Assistant Collector in-charge of a sub-division. The terijies and any undelivered extracts shall be returned to such officials as the Assistant Collector in-charge of the sub-division may designate.
