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[Cites 0, Cited by 0] [Section 153] [Entire Act]

State of Uttar Pradesh - Subsection

Section 153(3) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(3)The Tahsildar shall then, after checking and certifying the credits, verify the claim of the Bhumi Prabandhak Samiti for commission as drawn up by the Chairman and if it be in order pass the following payment order duly dated and signed on the statement of claims :Pay rupees (in words and figures)............... on account of commission for fasal..........by transfer credit to the Personal Deposit Account in the Gram Fund of the Gram Sabha.Dated.......... Tahsil............ The............ 20......................................Signature of Tahsildar.