Section 9 in The U.P. Government Estates Thekedari Abolition Rules, 1960
9. [Section 10].
- The Collector shall after the statement of gross income in G.E.T.A. Form 8 has been prepared and after receipt of statement in G.E.T.A. Form 12, prepare a statement in G.E.T.A. Form 13 showing the share of lessee in the gross income together with his share in rent and cesses payable by him. The Collector shall then prepare for each lessee a statement in G.E.T.A. Form 14 of net income in respect of all land held by him.
