Section 16 in The U.P. Government Estates Thekedari Abolition Rules, 1960
16.
The Collector shall on receipt of the copy of the order from the District Judge, amend, alter or modify the compensation statement, if necessary, and sign, date and affix his seal on the compensation statement in proof thereof having been made final, where after a copy of the final compensation statement in G.E.T.A. Form 18 shall be supplied to the lessee.
