Section 7 in The U.P. Area Development (Regulation of Water Supply) (Osrabandi) Rules, 1979
7. Enquiry on completion of A. D. (O) Form Nos. 2 and 3.
(1)After completion of A. D (O)Forms 2 and 3 a joint enquiry at the site shall be made by the Ziledar with the Assistant Development Officer (Agriculture), Assistant Development Officer (Minor Irrigation) or Soil Conservation Inspector of the local area doing on farm development work, in the presence of the Chairman, Chak Samiti.(2)The Ziledar with the Assistant Development Officer (Agriculture), Assistant Development Officer (Minor Irrigation) or the Soil Conservation Inspector of the local area doing land development work shall require all the Thokdars' and landholders to be present at some convenient place at the time of enquiry.(3)The Ziledar shall then have the fields, area and thoks attested in the presence of the landholders and Thokdars' and make all necessary corrections or modifications. He shall also look into and settle any objections raised and inspect the site, if necessary. A. D.(O) Form No. 3 as finally drawn up shall be signed by all the 'Thokdars' and the landholders present at the enquiry.(4)In case of dispute where any of the landholders does not agree with the settlement as above the case shall be referred by the Ziledar with his report to the Deputy Revenue Officer for orders along with a copy of A. D. (O) Form 3. .
