Section 177A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
177A. [ [Added by Notification No. 5647/I-A-1073-1958, dated 25.08.1953.]
All persons recorded in Khatauni 1369 F. as occupiers of land (other than land mentioned in Section 212), when there is no one already recorded in Column 5 of the Khasra who have not acquired the right of a sirdar in accordance with Section 16, read with Section 19 of the Act, shall-(a)if the land belongs to any of the classes mentioned in Section 132, be deemed to be asamis of the [Gaon Sabha] liable to pay rent equal to an amount computed at hereditary rates, and(b)in other cases, be deemed to be sirdars, liable to pay land revenue at an amount equal to the amount computed at hereditary rates.A statement showing all such persons shall be prepared in Z.A. Form 59-C and land revenue determine. The statement shall be checked by the Supervisor Kanungo and the Z. A. C. Naib-Tashilder. When the statement has been prepared and signed by the Sub-Divisional Officer (after satisfying himself about its accuracy) the necessary entries shall be made in the Register of alterations in the jamabandi and in the addendum.]
