Section 205FF in U.P. Zamindari Abolition and Land Reforms Rules, 1952
205FF. Submission of Assessment Report.
- After the expiry of the period of one month, mentioned in Rule 205-EE, the Settlement Officer shall submit to Government through the Commissioner and the Board for order-(a)the list of villages included in the assessment circle;(b)the percentage of average surplus produce which shall be charged as land revenue sanctioned by the State Legislature;(c)the village wise assessment statement, with the reasons for proposed assessment for each village;(d)an abstract statement to show the proposed revenue for each village separately distinguishing alluvial from non-alluvial villages; and(e)the assessment report of the Tahsil.
