Section 16(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)The statements referred to in Rule 13 except statements in Z.A. [Forms 10-A and 11] [Substituted by Notification No. 9203(l)/I-A-463-1952, dated 11.02.1953.] shall be transmitted to the Assistant Collector incharge of the Sub-Division, who shall, if he is satisfied that the statements have been accurately prepared, pass suitable orders in reach case.
