Section 220(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(4)[ If any order is found to be incapable of enforcement the Registrar Kanungo shall at once bring it to the notice of the Tahsildar, who shall report to the Court, which passed the order. A note about it shall also be made in the remarks Column of Z.A Form 62-A.] [Added by Notification No. 1583(A)/I-A-610-60, dated 20.11.1961.]
