Section 214E in U.P. Zamindari Abolition and Land Reforms Rules, 1952
214E.
(1)With the help of the entries in the khatauni of villages under his charge, the lekhpal shall prepare the statement in Z.A. Form 61-B after taking into account the information contained in Z.A. Form 61-A when received.(2)If the tenure-holder is a resident of the same lekhpal halqa, in which he holds land as bhumidhar, details of his land holding shall be directly brought on the statement in Z.A. Form 61-B and no statement in Z.A. Form 61-A will be prepared.(3)Separate Z.A. Form 61 -B shall be prepared for each family.(4)Every statement in Z A. Form 61-B shall be prepared in duplicate. One copy of it shall remain in the office of the prescribed authority and this will be treated as authentic for all purposes. The second copy shall be utilised for publication as prescribed hereinafter(5)All the statements prepared by lekhpal in Z.A. Form 61-B pertaining to bhumidhar who are residents of one village shall be made into village Mutthas on the top of which will be placed the certificates of checking and verification by Supervisor Kanungos and Naib-Tahsildars concerned.(6)The Supervisor Kanungos and Naib-Tahsildars shall separately verify entries in Z.A. Form 61-A and Z A. Form 61-B including the particulars and number of family members in 20 per cent of the entries in the villages allotted to them. The Tahsildar shall so distribute the villages among his Supervisor Kanungos and Naib-Tahsildars, that each one of them gets equal share of work and each of the villages under their charge is visited by either of them. The S.D O. and Tahsildar each separately conduct similar verification in 5 per cent of the villages in the Sub-Division. They shall put their dated signatures in full on the entries checked and verified by them.
