Section 7(1) in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949
(1)The Supervisor kanungo shall then undertake the rest of all the khataunis of all the mahals in his circle for the year 1356 Fasli with the help of khataunis of 1355 Fash and the khasra of 1356 Fasli in respect of the classes of tenants enumerated in rule 6 and then make further check of the khatauni with the order-book and the register of agreements relating to his circle. On the completion of the test and check he shall enter at the end of the khatauni of each mahal a certificate in his own handwriting to the following:"Certified that I have tested all the entries in this khatauni relating to the holding of ex-proprietary occupancy and hereditary tenants with the entires in the khatauni of 1356 Fasli and the khasra of 1356 Fasli, and further that I have compared all the entries with the order-book and register of agreements mentioned for any circles."Note.- In Avadh the certificate shall be in respect of tenants holding on special terms in addition to classes enumerated above.
