Section 33 in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
33.
[(1) The amount and the annual instalments referred to in sub section (3) of Section 22 shall be payable at the sub-treasury of the Tahsil where the amount was assessed on the production of a voucher in C.L.H. Form 21 issued by the Prescribed Authority under Rule 43.] [Substituted by Notification No. 289/11-5(2)-78-Revenue-1, dated 2.6.1979 (w.e.f. 4.6.1979).](2)In case the person entitled to amount desires payment at the sub treasury other than the sub-treasury referred to in sub-rule (1), he shall apply to the Prescribed Authority in writing and the Prescribed Authority shall pass such orders thereon as it may consider necessary.
