Section 21 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949
21. Ordinarily the collection will be made at the sub-treasuries. If, however, the Collector considers that the work can be disposed of more expeditiously by opening additional temporary sub-treasuries at suitable centres or a louring sub-treasury he shall at once submit his proposals for the sanction of the Government through the i Commissioner, Zamindari Abolition Fund.
