Section 208B(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)As soon as an application in Z.A. Form 85 is received it shall after being duly checked by the Departmental clerk and found prima facie in order, be entered in register in Z.A Form 87 and sent along with the bond to the Sub-Treasury Officer of the Tahsil Sub-Treasury under the signatures of the Assistant Collector, for verification whether any stop in respect of future payments of instalments on the bond transferred to the State Government is recorded against it in the relevant sub-treasury register.
