Section 22(3) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
(3)The C.L.H. Form 39 shall be kept with C.L.H. Form 11 in the compensation file.] [Ibid.][23. On receipt of the statement mentioned in Rules 21 and 22-A the Prescribed Authority shall cause to be prepared a statement in C.L.H. Form 11 showing the amount payable in respect of the surplus land vested in the State under the Act to the tenure-holder and the asami or sub-tenant, if any mentioned in Section 17(2).] [Substituted by Notification No. 441½(9)-75-Revenue-1, dated 6.1.1976.][24. The Prescribed Authority shall with the help of the statement in C.L.H. Form 11, get the Draft Assessment Soil prepared in C.L.H. Form 12 in the name of every tenure-holder entitled to the amount payable under Section 17 and cause the same to be served with a notice in C.L.H. Form 13 on every such tenure-holder in the manner laid down in Rule 9.] [Substituted by Notification No. 441½(9)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).]
