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State of Uttar Pradesh - Section

Section 23 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

23.

The statement in Z.A. Form 17 shall also show the grows assets of the intermediary and the valuation of the sir, khudkasht and grove held in excess of the gross assets of the intermediary. [A copy of the statement shall be sent to the intermediary concerned as soon as the statement is ready] [Added by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.].