Section 23 in The U.P. Government Estates Thekedari Abolition Rules, 1960
23. [Section 4 (b)].
- The Collector shall prepare a statement in G.E.T.A. Form 9 showing land held by the lessee in cases where the aggregate area of such land exceeds 30 acres. Thereafter, the Collector shall call upon the lessee, by notice in G.E.T.A. Form 10, to select the plots which he wishes to retain, the aggregate area whereof shall not exceed 30 acres. After taking into account the choice of the lessee, the Collector shall by order passed in G.E.T.A. Form 11, specify the plots which shall remain with the lessee as hereditary tenant and the plots which shall be deemed to be vacant land. Where the lessee does not turn or fails to select within the time allowed, the Collector shall, with due regard to the compactness of the holdings, specify the plots to be retained by the lessee by order in G.E.T.A. Form 11, which shall be served on the lessee.
