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[Cites 0, Cited by 0] [Section 219] [Entire Act]

State of Uttar Pradesh - Subsection

Section 219(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(1)After the Jamabandi has been prepared and checked, the Lekhpal shall prepare consolidated statements of the demand for the khariff and rabi separately in Z.A. Form 63. The statement shall be checked and signed by the Supervisor Kanungo by November 7.