Section 96F in U.P. Zamindari Abolition and Land Reforms Rules, 1952
96F. [ [Added by Notification No. 2221-R/I-A-1042-1955, dated 10.01.1956.]
Payment in cash shall be made through vouchers in G.R Form 33. The books containing vouchers and counterfoils shall be kept in the personal custody of the Rehabilitation Grants Officer, who shall before commencing use of a book of voucher send intimation to the Treasury/Sub-Treasury Officer, as the case may be, in R.G. Form 36.
