Section 92I(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(a)Whenever a change in the name of the mutawali, manager or trustee is necessary either on his death or resignation or dismissal or for the any other valid reason, the successor shall present an application before the Collector for alteration in the name. He shall attach the holder's half of the roll if available. If that half is not available he shall give reason for it. He shall also simultaneously report the circumstances in which it is necessary to alter the name to the [Treasury Officer/Sub-Treasury Officer] who will stop further payment till the Collector's orders on the point are received.
