Section 214C in U.P. Zamindari Abolition and Land Reforms Rules, 1952
214C.
(1)If the bhumidhar is a resident of another Lekhpal halqa within the same Supervisor Kanungos's halqa, every lekhpal in whose halqa such Bhumidhar holds any land as such, shall forward the statement in Z.A. Form 61-A, duly filled in form Columns 1 to 8 to the Supervisor Kanungo concerned.(2)The Supervisor Kanungo shall enter the statement referred to in sub-rule (1) in the outgoing register in Z.A. Form 61-C and in case the same relates to a village in his own halqa shall hand over the same to the lekhpal concerned after obtaining his signature in the said register. He shall thereafter forward the statements of villages which do not lie in his halqa to the Tahsildar.(3)The Tahsildars shall cause the statements received under sub-rule (2), to be entered in the outgoing register in Z.A. Form 61-C, to be maintained by the Registrar Kanungo. The statement pertaining to the villages lying within the tahsil, shall be delivered to the Supervisor Kaimngos concerned, who shall after making entries in the incoming register in Z.A. Form 561-C send them to the lekhpal to whose halqa the statement pertains.(4)If the bhumidhar resides in another Tahsil in the same district or in another district inside the State, the Tahsildar shall send the statement received under sub-rule (2) to the Tahsildar concerned for being forwarded to the lekhpal in whose halqa such bhumidhar normally resides, through the Supervisor Kanungo as laid down in sub-rule (3) above.(5)If the bhumidhar resides outside the State then the statement referred to in sub-rule (1) shall be sent to the Board of Revenue for being transmitted to the tahsil where such bhumidhar holds the maximum holding. The Office of the Board of Revenue shall also maintain the registers in Z.A. Form 61-C.
