Section 10 in The U.P. Government Estates Thekedari Abolition Rules, 1960
10. [Section 12].
- As soon as the statement of net income has been prepared the Collector shall ascertain the R. P. as defined in Section 11 by examination of the Patta Qabuliat or other records and prepare a compensation statement in G.E.T.A. Form 15. He shall thereafter cause a notice in G.E.T.A. Form 16 to be published in the Gazette. Copies of such notice shall be pasted at the notice board of the office of the Collector, at the tahsil or tahsils and also at a place of public resort in the village in which the land under the lease is situate.
