Section 177(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

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State of Uttar Pradesh - Subsection

Section 177(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(4)The attestation on the instrument of lease shall be as nearly as may be, in the following form :"This document was presented before me on the day of.........................in the year by Sri son of...... resident of..........................I have satisfied myself as to his identity and acquaintance, and I hereby attest the terms of the document.Execution is admitted by.......... son of....... profession........................... resident of.......... and son of....... profession....... resident of............ who is personally known to me.orwho is identified by........... son of.......... profession....... resident of......... and.......... son of............. profession.......... resident of.......... who is personally known to me.orwho is identified by................ son of............ profession............. resident of....... and ............... son of........... profession............. resident of........ who is of apparent respectability.]

Signature of the executant.	Signature or thumb-impression of the witness.
Date of attestation	Signature of the attesting Officer"

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State of Uttar Pradesh - Subsection

Section 177(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952