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[Cites 0, Cited by 0] [Section 113A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 113A(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(ii)Before the preparation of the Jamabandi is taken up, the Jambandis of the last year shall be obtained from the [Gaon Sabhas] [Substituted by Notification No. 5846/I-A0-270-61.] concerned and a statement of arrears and excess collections drawn up in Z.A. Form 62-B With the help of this statement the arrears and excess collections of the last year will also be shown in the Jamabandi.