Section 154(2)(b) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

[Cites 0, Cited by 0] [Section 154(2)] [Section 154] [Entire Act]

State of Uttar Pradesh - Subsection

Section 154(2)(b) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(b)Before the preparation of the jamabandi is taken up, the jamabandi of the last year shall be obtained from the Gram Sabha concerned and a statement of arrears and excess collections drawn up in Z. A. Form 62-B. With the help of this statement the arrears and excess collections of the last year will also be shown in the jamabandi.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 154(2)(b) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual