Section 10(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)A statement in Z.A. Form 4 showing (i) the name of each intermediary (whether he holds sir or not), who resides in his circle and was on the date immediately preceding the date of vesting assessed in the circle to a land revenue of more than Rs. 250 annually or where no land revenue was assessed, was assessed to a larger amount of local rate than would be payable on a land revenue of Rs. 250 annually, (ii) the estates belonging to him, and (iii) land revenue or local rate assessed on each estate.
