Section 8 in The U.P. Government Estates Thekedari Abolition Rules, 1960
8. [Section 9].
- As soon as may be after the publication of the Notification under Section 3, the Collector shall cause to be prepared the following statements regarding the lessee:(i)A statement in G.E.T.A. Form 3 showing land in the personal cultivation of the lessee.(ii)A statement in G.E.T.A. Form 4 showing commutation of grain rents into cash.(iii)A statement in G.E.T.A. Form 5 in respect of holding for which rent is payable but has not been determined.(iv)A statement in G.E.T.A. Form 6 showing details of sayar income,(v)A statement in G.E.T.A. Form 7 showing cash rents payable to the lessee.(vi)A statement in G.E.T.A. Form 8 showing gross income of the lessee in the mahal.
