Section 214M(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)The lekhpal shall verify all the khatas with the help of entries of changes recorded in the khatauni every year in the month of July. The provisions contained in Rules 214-A to 214-L shall mutatis mutandis apply in the cases of those tenure-holders, who have cither become eligible for exemption or have otherwise become liable to pay land revenue and exemption in whose case is no more warranted.
