Section 8 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
8. Amount of arrears of revenue and other dues recoverable as such dues from intermediaries on the date of vesting. Section 6(d) and (e).
(a)Immediately after the publication of notification under Section 4 in respect of any area the Collector shall prepare and maintain a register in Z.A. Form 2 showing the arrears of land revenue, cesses, local rates, owner's rates, Agricultural Income Tax, all other dues realizable as arrears of land revenue, the amounts due from intermediaries under Sections 27 and 28 of the U.P. Encumbered Estates Act and under the Land Improvement Loans Act, 1883, or the Agricultural Loans Act, 1884, and the realization made after the date of vesting.(b)Before the preliminary publication of compensation assessment roll the compensation officer shall ask the Collector to furnish an extract of register in Z.A. Form 2 in respect of intermediaries to be specified by him.(c)Upon receipt of the requisition the Collector shall send an extract containing entries in Columns 1 to 10 and the balances of land revenue, etc. on the date of report under Column 11 of the said register. The extract shall bear the signatures of the Collector and the date of the report. Where no balance is outstanding in respect of an intermediary the Collector shall send a blank statement duly signed by him.(d)[ Upon the determination of final compensation under Section 52 of the Act, a statement in Z.A. Form 2-A shall be prepared in respect of arrears due from the intermediary on the date of determination of compensation] [Added by Notification No. 1130/I-A-1699-1953, dated 11.03.1954.],
