Section 289 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
289.
(1)The tahsildar shall inspect the work of each [* * *] [Deleted by Notification No. 9203(1)/I-A-463-1952, dated 11.02.1953.] naib-tahsildar in his tahsil during each fasal. He shall also keep a strict watch on the work of the [amin] [Substituted by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.] throughout the year and shall be responsible for inspection of the work of every [amin] [Substituted by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.] who in his opinion was showing slackness in the collection work or against whom there was a suspicion of fraud or misappropriation. The inspection note recorded by tahsildar in each case shall be forwarded to the Collector through the sub-divisional officer.(2)He shall particularly see that all the amounts collected have been deposited without undue delay and have been credited to the villages and fasals to which they relate, that items are not unnecessarily left outstanding which may prove troublesome to the Collector later and that processes have been promptly executed.
