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State of Uttar Pradesh - Section

Section 298 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

298.

The [Lekhpal] [Substituted by Notification No. 950-RS-I-A-1031(7)-1958, dated 11.03.1959.] of the village shall assist the [Land Management Committee] [Substituted by Notification No. 9203(1)/I-A-463-1952, dated 11.02.1953.] in issuing receipts for the sums collected and in the maintenance of the prescribed registers and records.