Section 193B(i) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(i)Z.A. Form 101 in respect of lands held by adhivasis other than evacuee land. Part I of the statement shall contain particulars in respect of whole khatas no part of which is held by adhivasis who held evacuee land. Part II of the statement shall contain particulars of khatas part of which is so held.
