Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 193P in U.P. Zamindari Abolition and Land Reforms Rules, 1952

193P.

Compensation calculated in Z.A. Form 104 and shown in Column 17 of Z.A. Form 110 shall be entered in the register in Z.A. Form 105. Compensation and Rehabilitation Grant so payable shall be paid in the manner provided therefor in chapter IV and V but separate accounts shall be maintained in respect of these payments. Separate accounts of payment of the amount shown in Column 16 of Z.A. Form 110 shall also be maintained.