Section 286N in U.P. Zamindari Abolition and Land Reforms Rules, 1952
286N.
A register of proceedings under Section 287 shall be maintained in Z.A. Form 75-A in the Collector's Office so as to enable him to report at the end of each revenue year-(a)the number of applications pending from the previous year;(b)the amount of arrears remaining for recovery on those applications at the beginning of the year;(c)the number of applications instituted during the year;(d)the amount recoverable on those applications;(e)the total number of applications for disposal;(f)the total amount for recovery during the year;(g)the amount recovered during the year;(h)the number of applications pending at the close of the year;(i)the balance remaining for recovery.]Section F - Inspection
