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[Cites 0, Cited by 0] [Section 214E] [Entire Act]

State of Uttar Pradesh - Subsection

Section 214E(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(1)With the help of the entries in the khatauni of villages under his charge, the lekhpal shall prepare the statement in Z.A. Form 61-B after taking into account the information contained in Z.A. Form 61-A when received.