Section 27I in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
27I.
[Section 17A]. - (1) The Collector shall examine the report of the Treasury Officer and the application. In cases falling under Rule 27-E (a), he shall issue a fresh annuity roll which shall be marked "Renewed" at the top. In other cases, he shall issue a fresh copy of the holder's half only which shall be marked "Duplicate" at the top. He shall return the papers along with the fresh or duplicate annuity roll, as the case may be, to the Treasury Officer who shall in either case make over the holder's half to the holder of the annuity roll and if the case falls under Rule 27-E (a), he shall paste the Treasury half in the guard file. The Treasury Officer shall also make a note of the issue of fresh or duplicate annuity roll in the remarks column against the original entry in C.L.H. Form 43.(2)The fresh or duplicate annuity roll so issued shall bear the original number of the original annuity roll.(3)The Collector shall keep a separate stock of forms in C.L.H Form 40 (both halves), for renewals under clause (a) of Rule 27-E. For issue of duplicate under clauses (b and (c) of Rule 27-E, he shall keep stock of holder's half only. They shall be printed separately for this purpose with the word "Renewed" or "Duplicate" as the case may be, inscribed prominently on the face of the annuity roll. Whenever a fresh or duplicate annuity roll is issued, the Collector shall also give a note on the annuity roll so issued specifying the period and date from which payment is to be made. He shall also make a note of the issue in the remarks column of the original entry in the register in C.L.H. Form 42.
