Section 286L in U.P. Zamindari Abolition and Land Reforms Rules, 1952
286L.
The Tahsildar shall maintain a ledger showing in respect of each case, in addition to the amount specified for recovery in the Collector's order all further cost in respect of such recovery which it may be necessary from time to time to add to the demand under the orders of the Collector and all sums realized in liquidation of the demand and such costs with the date on which such sums were realized.
