Section 7 in The U.P. Government Estates Thekedari Abolition Rules, 1960
7.
As soon as may be after the publication of the Notification under Section 3, the Collector shall intimate the Assessing Authority concerned under the Large Land Holdings Tax Act the names and the addresses of the lessees where leases have been determined and shall require the Assessing Authority concerned to furnish a statement in G.E.T.A. Form 12 in respect of the amount of holdings tax paid or to be paid by the lessee for the previous agricultural year, in respect of the land under the lease.
