Section 10(2) in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949
(2)Supervisor Kanungo shall in the course of his lest and check also prepare a statement in From Z. A. F. No. 3 in respect of all holding to which a tenant has been admitted on or after the first day of July, 1948, and shall, after making entries in columns 1 to 7 of the statement proceed to calculate the rent and enter the same in column 8 of the statement on the basis of his rates sanctioned for that local area for hereditary tenants at the latest settlement, revision or roster operations.
