Section 92B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
92B. [ [Added by Notification No. 2221-R/I-A-1042-1955, dated 10.01.1956.]
(1)On receipt of the annuity roll from the Rehabilitation Grants Officer for countersignature, the Collector shall check the entries made therein by referring to the orders passed on the file and if he finds that there is no mistake, he shall countersign both copies of the annuity rolls. At the same time he shall write the words "Countersigned the Roll" on the assessment order under his signature and date. Before countersigning the annuity roll, the Collector shall verify from the register in R.G. Form 10 that an annuity roll of the same institution and the same estate or estates was not countersigned by him before.(2)The Collector shall then return the file along with the annuity roll to the Rehabilitation Grants Officer after noting the date of return in the dak bahi register with which the file was received.(3)If the Collector finds some mistake either in the annuity roll or the assessment order, he shall make a note thereof on the assessment order and return them to the Rehabilitation Grants Officer for rectification of the said mistake.(4)The Collector shall maintain a register in R.G. Form 10 on the annuity rolls countersigned by him and the renewed or duplicate annuity rolls issued under Rules 92-D and 92-J. Separate pages shall be allotted to annuity rolls relating to different Rehabilitation Grants Officers.
