Section 12 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
12.
In the case of intermediaries who do not reside in Uttar Pradesh statements in Z.A. Form 5 shall be forwarded to the office of the Compensation Commissioner, who shall prepare a consolidated statement in Z.A. Form 7. He shall also prepare a statement in Z.A. Form 8 showing the name of each intermediary belonging to the class mentioned above. He shall then forward a copy of the statement in Z.A. Form 8 to each Compensation Officer within whose jurisdiction the intermediary held any estate.
