Section 214E(6) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(6)The Supervisor Kanungos and Naib-Tahsildars shall separately verify entries in Z.A. Form 61-A and Z A. Form 61-B including the particulars and number of family members in 20 per cent of the entries in the villages allotted to them. The Tahsildar shall so distribute the villages among his Supervisor Kanungos and Naib-Tahsildars, that each one of them gets equal share of work and each of the villages under their charge is visited by either of them. The S.D O. and Tahsildar each separately conduct similar verification in 5 per cent of the villages in the Sub-Division. They shall put their dated signatures in full on the entries checked and verified by them.
