Section 151(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(4)Before issuing a notice under sub-rule (3) the Assistant Collector, First class may make such inquiry as he deems proper and may obtain information on the following points-(a)full description of the land i.e., plot number, area, boundary, land revenue payable;(b)full addresses along with fathers name of both of the transferor as well as of the transferee;
