Section 176(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)After selecting the person or persons for admission to the land in accordance with Rule 175, the Committee shall prepare-(a)a list of persons so selected in Z.A. Form 57-B;(b)a certificate of admission to land in Z.A. Form 58; and(c)a counterpart in Z.A. Form 58-A.
