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State of Uttar Pradesh - Section

Section 9 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949

9. The Assistant Collector in charge of the sub-division shall, after making such inquiry as he may consider necessary, pass suitable orders and send a copy of the same to the tahsildar for correction of the khatauni. The tashilder shall then proceed to correct in the manner laid down in the Land Records Manual, the entries in the khatanui of the mahal to which the orders relate.