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State of Uttar Pradesh - Section

Section 37 in U.P. Revenue Code Rules, 2016

37. Contents of Kisan Bahi (Section 41).

- Every Kisan Bahi referred to in section 41 shall contain the following particulars:-
(a)Name of the tenure-holder (with parentage and address)..........................
(b)If minor, his age and guardian's name.................
(c)Details of all holdings held by the tenure-holder (with area and land revenue payable).................
(d)Whether the tenure-holder belongs to SC/ST/ OBC.............
(e)Whether exempt from payment of land revenue...............
Note:- A photograph of the tenure holder shall be pasted and attested by the issuing officer on the Kisan Bahi which shall be signed and dated by such officer. The Kisan Bahi shall also bear the thumb impression or signature of the tenure holder concerned.