Section 214E(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)If the tenure-holder is a resident of the same lekhpal halqa, in which he holds land as bhumidhar, details of his land holding shall be directly brought on the statement in Z.A. Form 61-B and no statement in Z.A. Form 61-A will be prepared.
