Section 193B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
193B.
As soon as the notification under Section 240-A has been published, the following statements shall be prepared in :(i)Z.A. Form 101 in respect of lands held by adhivasis other than evacuee land. Part I of the statement shall contain particulars in respect of whole khatas no part of which is held by adhivasis who held evacuee land. Part II of the statement shall contain particulars of khatas part of which is so held.Future land revenue in Column 10 of Z. A. Form 101 shall be-(a)in case where the rent payable is not fixed or where it is payable in kind-an amount equivalent to double the amount computed at hereditary rates applicable.(b)in other eases an amount equivalent to the rent recorded in the Khatauni or the amount computed at hereditary rates applicable, whichever is less.(ii)Z.A. Form 102 showing apportionment of rent by plots.(iii)Z.A. Form 103 showing apportionment of land revenue in the case of land-holders part of whose holdings are held by adhivasis.(iv)Z. A. Form 104 showing calculation of the amount of Zamindari Abolition Compensation and Rehabilitation Grant payable to land-holders who were intermediaries(v)Z.A. Form 106 showing compensation for vesting of land held by adhivasis and payable to land-holders referred to in sub-section (1) of Section 240-E.(vi)Z.A. Form 107 showing calculation of compensation payable to landholders referred to in sub-section (2) or Section 240-E.(vii)Z.A. Form 108 showing calculation of compensation payable to landholders referred to in sub-section (3) of Section 240-E.(viii)Z.A. Form 109 for calculation of compensation payable to land-holders referred to in sub section (4) of Section 240-E.(ix)Compensation statement in Z.A. Form 110.The statements aforesaid shall be prepared in respect of all adhivasis other than those who hold evacuee land
