Section 92H(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)The Collector shall examine the report of the Treasury Officer and the application. In case falling under Rule 92-D (a) he shall issue a fresh annuity roll which shall be marked "Renewed" at the top. In other cases he shall issue fresh copy of the holder's half only which shall be marked "Duplicate" at the top. He shall return the papers along with the fresh or duplicate annuity roll, as the case may be. to the Treasury Officer who shall in either case make over the holder's half to the holder of the annuity roll and if the case falls under Rule 92-D (a) he shall paste the Treasury-half in the guard file. The Treasury Officer shall also make a note of the issue of fresh or duplicate annuity roll in the remarks column against the original entry in R.G Form 24.The fresh or duplicate annuity roll so issued shall bear the original number of the original annuity roll.
