Section 205OO in U.P. Zamindari Abolition and Land Reforms Rules, 1952
205OO.
(i)The Settlement Officer shall have two registers of revenue-free tenures prepared. The first register will be for muafis released in perpetuity and will show only such perpetual muafis as are held revenue-free from any condition and are not resumable except as escheats. The second register will be for muafis released conditionally or for a term and will show-(a)perpetual muafis held subject to the fulfillment of certain conditions, as for instance, that income be devoted to certain specific purposes; and(b)muafis other than perpetual, such as revenue-free groves, etc.(ii)The registers intended for use in the Collectorate headquarters office will be prepared in Hindi written in Devanagri script. For the Tahsil office the Settlement Officer shall have extracts taken from this register. These registers will replace the registers previously maintained in the Collectorate office and in the Tahsils.
