Section 10(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)All statements in Z.A. Form 5 in respect of an intermediary who does not reside in the tehsil but is resident in the district shall be forwarded by the tahsildar to the Collector of the district who shall send it to the tahsildar within whose jurisdiction the intermediary resides. Statements in respect of an intermediary who does not reside in the district, shall be forwarded to the Collector of the district in which the intermediary resides and the latter shall forward it to the tahsildar concerned.(b)[* * *] [Deleted by Notification No. 3195/I-A-3594-1959, dated 30.06.1962.]
