Section 208C in U.P. Zamindari Abolition and Land Reforms Rules, 1952
208C.
(1)The Assistant Collector shall then scrutinize the application and verify the particulars thereof from the khatauni and jamabandi for the year in which the application is presented Me shall also satisfy him self that the bonds of requisite value have been duly transferred to the State Government and have been reported to be free from stop by the Sub-Treasury Officer.(2)The Assistant Collector may examine on oath the applicant or any other person whose evidence he considers necessary.(3)The Assistant Collector shall make a memorandum of the statements recorded by him and shall sign it.(4)Where the Assistant Collector is satisfied that the applicant or the member of his family, as the case may be, is entitled to obtain remission in land revenue, issue a remission certificate in Z.A. Form 89.(5)Before the grant of the remission certificate the Assistant Collector shall satisfy himself that entries in the register in Z.A. Form 87 upto Column 18 have been properly and correctly made. The entries in Columns 19 to 22 and the signatures in Column 23 will be made at the time of issuing the remission certificate. The rest of the columns shall be filled immediately as and when occasion arises(6)The forms of remission certificates in Z.A. Form 89 shall be kept in bound volumes in the custody of the Assistant Collector himself and before a remission certificate is issued entries in the counterfoils shall be completed and signed by the Assistant Collector.(7)Before the delivery of the remission certificate to the person concerned, the Assistant Collector shall have corresponding entries made in the jamabandi and the khatauni for the current agricultural year. The entries so made in the jamabandi and the khatauni shall be copied out from year to year.
