Section 36 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949
36. The rent payable by a tenant ordinarily becomes due one month before the date on which the revenue falls due. In order to ensure that the declaration of reduction of rent by half is implemented promptly and that the land-holder receives simultaneous re-imbursement of the amount payable to him by Government, the Assistant Collector shall both for Kharif and Rabi cause to be prepared in triplicatein Form Z. A. F. No. 10 a mahal-wise list of land-holders showing the amount to be re-imbursed to each land-holder by Government consequent upon the grant of declaration under section 6 of the Act. Entry in columns 1-7 of this form shall be made under direction of Assistant Collector. The preparation of the list shall start on the day following the date on which the Kharif or Rabi instalment of rem, as the case may be, falls due and shall cover all declarations granted up to the said dale. The list shall be. prepared with the help of register in Form Z. A. F. No. 8 and before signing the list the Assistant Collector shall satisfy himself that the entries made therein are correct.
