Section 11(4) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
(4)An soon as may be after possession in surplus land is taken under sub-rule (3) the Prescribed Authority shall take steps for the issuance of the necessary notification in accordance with Rule 14.] [Substituted by Notification No. 159/2-5(2)-76-Revenue-1, dated 8.9.1976 (w.e.f. 25.9.1976).][14B. (1) The Collector shall maintain a register in C.L.H. Form 7 showing details of all land declared surplus in his district.
