Section 14(2) in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949
(2)The rent determind by the tashilder shall be recorded in the remarks column of Forms Nos. 4 and 5 in respect of the holdings entered in the statement in Form Z, A. F. No. 3. If orders in this respect have been passed the Forms 4 and 5 shall not be completed until such orders have been passed.
