Section 31 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
31.
[Statements shall be prepared in Z.A. Forms 18-A and 20] [Added by Notification No. 9203(1)/I-A-463-l952, dated 11.02.1953.] for every mahal for calculating the amount of assumed rent of the sir, khudkasht and grove land of the intermediaries.
