Section 194 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
194. [ [Rules 194 to 196-C Substituted by Notification No. 110-11/1(4)-76-Rajaswa-1, dated 30.06.1976.]
(1)The Assistant Collector incharge of the Sub-Division shall cause to be prepared statements in Z.A. Form 60-A and Z.A. Form 60-B, for the determination of land revenue payable by bhumidhars and sirdars.(2)The Z.A. Form 60-B shall also be utilized as the Provisional Statement referred to in Section 246(1).
