Section 167(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)After receipt of an application for the surrender of the land the Tahsildar shall at the commencement of the next agricultural year send the application to the [Lekhpal] [Substituted by Notification No. 950-RS/I-A-1031(7)-58, dated 18.03.1959.] of the circle who shall get it attested by the applicant and the Chairman of Land Management : Committee and report if possession has been given up.
