Section 113 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
113.
[The Land Management Committee shall maintain the following records :(1)Records of all its property in [B.P.S.] Form 1.(2)Proceedings Book in [B.P.S.] [Substituted by Notification No. 5846/I-A-270-61.] Form 2.(3)Counterfoil of leases of admission to land in Z.A. Form 59.(4)Counterfoil of leases or licences given by the Land Management Committee.(5)Jamabandis of Asamis of [Gaon Sabha] [Substituted by Notification No. 5846/I-A-270-61.] in Z.A. Form 62-B.(6)Demand and Collection Register in , [B.P.S.] [Substituted by Notification No. 5846/I-A-270-61.] Form 3.[6A Certificate for recovery of [Gaon Sabha] [Added by Notification No. 1715/I-A-1042-1955, dated 20.03.1957.] dues in [B.P.S.] [Substituted by Notification No. 5846/I-A-270-61.] Form 3-A](7)Receipts Books in [B.P S.] [Substituted by Notification No. 5846/I-A-270-61.] Form 4.(8)Cash Book in [B.P.S] [Substituted by Notification No. 5846/I-A-270-61.] Form 5.(9)Register of Expenditure in [B.P.S.] [Substituted by Notification No. 5846/I-A-270-61.] Form 6.]
