Section 136 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
136.
A copy of a declaration made under Section 144 or 143 shall be duly signed by the Collector and bear the seal of his court and shall contain the following particulars-(i)the section under which the declaration has been granted,(ii)the number and area of the plots in respect of which the declaration has been granted,(iii)the land revenue of the said plots,(iv)the name of the village, pargana and tahsil in which the said plots are situate,(v)the name, parentage and residence of the bhumidhar in whose favour the declaration has been granted.
