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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(2) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(2)Lekhpal to ensure corrections of the register. - It shall be the duty of the Lekhpal to ensure that the entries in the Tahsildar register is similar with the entries in the Gram Sabha property register and that all new entries in the Tahsil register are included in the Gram Sabha property register on the pay date next following the date of entry in the Tahsil register. The Lekhpal should invariably examine the Tahsil register relating to all the villages of his circle on every pay date, when he may bring with him the Gram Sabha property register to Tahsil.