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State of Uttar Pradesh - Section

Section 220 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

220.

[(1) Corrections in the statements in Z.A. Form 62 or 63 shall be made under the signature of the Tahsildar.] [Substituted by Notification No. 5647/I-A-1073-1953, dated 25.08.1953.]
(2)Suspensions or remissions shall be entered immediately on receipt of orders in [* * *] [Deleted by Notification No. 3036-RZ/I-A-610-60, dated 26.12.1960.] the jamabandi and in the statement in Z.A. Form 63. The number and date of the order granting the suspension or remission and the period of suspension shall be entered in the remarks column If an order for suspension is modified or cancelled the entry shall be corrected under the signature of the Tahsildar and particulars of the order entered in the remarks column [* * *] [Deleted by Notification No 3036-RZ/I-A-610-60, dated 26.12.1960.]. If the jamabandi has been given to the Land Management Committee, an order shall be issued to the Chairman to come over to the tahsil forthwith so that the necessary entries may be made.[(3) Section 294(1). - As soon as an order involving a change in the Jamabandi is received and the change belongs to any one of the classes mentioned below, namely:-
(i)a change in the demand, for example, an increase or decrease in the land revenue payable for the holding or reimposition of land revenue upon a grove or exemption from land revenue of a grove or variation due to fluvial action of the river, etc.;
(ii)a change of title over the holding for example, change by succession or transfer by the extinction of the rights of the person recorded and admission of another person, etc.; or
(iii)a change in the holding, for example, where a part of the holding is surrendered or transferred or where a claimant proves his title to a part of his holding; or
(iv)or a change involving the creation of a new holding in respect of land which was not previously assessed to land revenue-
the Registrar Kanungo shall fill in Columns 1 to 10 of Z.A. Form 62-A with the help of the Lekhpal and communicate it to the Wasil Baqi Navis. The Wasil Baqi Navis shall then fill in Columns 11 to 19 of Z.A. Form 62-A.On the next visit of the Amin to the tahsil, the Wasil Baqi Navis shall have an entry made in the remarks column of the Jamabandi and also get Columns 20 and 21 of Z.A. Form 62-A filled in by the Amin. In case of changes falling under category (iv) the Wasil Baqi Navis shall also prepare an addendum to Jamabandi and hand it over to the AminWhere the land revenue is being collected by the Land Management Committee, the Chairman shall be called forthwith and an entry shall be made in the remarks column of his copy of the Jamabandi or in addendum handed over to him,, as the case may be. In token of Amaldaramad signatures of the Chairman, Land Management Committee, shall be obtained in place of Amin in Column 21 of Z.A Form 62-A.] [Substituted by Notification No. 1583(A)/I-A-610-60, dated 20.11.1961.]
(4)[ If any order is found to be incapable of enforcement the Registrar Kanungo shall at once bring it to the notice of the Tahsildar, who shall report to the Court, which passed the order. A note about it shall also be made in the remarks Column of Z.A Form 62-A.] [Added by Notification No. 1583(A)/I-A-610-60, dated 20.11.1961.]
(5)[ A register showing the annual demand and the varied demand under orders of the Courts shall be maintained in the following proforma in each Court for each tahsil separately These registers will be sent in the first week of July to Chief Revenue Accountant for being utilised for verification of the figures of increase and decrease received by him from Tahsildar:] [Added by Notification No. 1583(A)/I-A-610-60, dated 20.11.1961.]
Serial No. No. and date of order Name of village
1 2 3
       
Parties Existing demand Amended demand Arrears, if any, to be recovered
4 5 6 7
       
Year from which the arrear is to be recovered Signature of the official making entry Signature of the attesting officer
8 9 10