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State of Uttar Pradesh - Section

Section 93H in U.P. Zamindari Abolition and Land Reforms Rules, 1952

93H.

The monthly statement received from the treasuries shall be consolidated district-wise by the [Compensation Commissioner] [Substituted by Notification No. 3036-RZ/I-A-610-60, dated 26.12.1960.] in order to ascertain the amount of total deductions made for Shia and Sunni Boards separately as well as the amount of annuity paid. The figures of deduction made shall for the whole State be entered month-wise in register for Shia and Sunni Board separately and half-yearly totals shall be struck.] [Substituted by Notification No. 1950/I-A-2006-D-60, dated 21.03.1966.]