Section 234E in U.P. Zamindari Abolition and Land Reforms Rules, 1952
234E.
The Tahsildar shall be primarily and personally responsible for the correct maintenance of all records, accounts and collection of land revenue and other Government dues recoverable as arrears of land revenue within his jurisdiction He shall carry out the instructions issued by the Collector and Sub-Divisional Officer.Section E - Coersive Processes(A)General
