Section 154(2) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(2)Preparation of Jamabandi. [Rule 113-A and Section 125 (1), U.P.Z.A. & L.R. Act & Rules]. - (a) After completing the preparation of the land revenue jamabandi the extracts therefrom for the Bhumi Prabandhak Samiti and the statement in Z. A. Form 63, the Lekhpal shall prepare the jamabandi of Asami of Gram Sabhas in Z. A. Form 62-B for each village of his halka showing therein separately the Kharif and Rabi rent payable by each Asami of Gram Sabha. The jamabandi shall be prepared on the basis of entries in columns 1 to 6 of the current triennial Khatauni, incorporating the charges noted in columns 7, 8 or 9 thereof, as may be required.(b)Before the preparation of the jamabandi is taken up, the jamabandi of the last year shall be obtained from the Gram Sabha concerned and a statement of arrears and excess collections drawn up in Z. A. Form 62-B. With the help of this statement the arrears and excess collections of the last year will also be shown in the jamabandi.(c)Only one copy of the jamabandi shall be prepared. A separate jamabandi shall be prepared for each village even where more than one village is included in the circle of Gram Sabha.(d)All the entries in the jamabandi shall be checked by the Supervisor Kanungo who will initial the corrections, if any, and sign the jamabandi.(e)The jamabandi shall then be made over to the Chairman of the Bhumi Prabandhak Samiti, who shall, after satisfying himself about the accuracy of the entries sign it. The jamabandi shall thereafter be submitted to the Tahsildar, who shall after satisfying himself about its accuracy initial the corrections, if any, sign it and return it to the Chairman of the Bhumi Prabandhak Samiti concerned, before November 15. [Vide Notification No. 5646/I-A-1073-53, dated 25th August, 1953 and substituted by Notification No. 1583 (A)/I-A-610-60,dated 20th November, 1961].
