Section 27Q in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
27Q.
[Section 17A]. - The Treasury Officer shall enter the payments of annuity in separate schedule in C.L.H. Form 45.[27R. The Schedule referred to in Rule 27-Q shall be sent to the Accountant-General in duplicate along with the lists of payment under the major head '299 -fo'ks"k ,oafiNMs+ gq, {ks=&ioZrh; {ks=&M&vU; O;; 29 LFkkuh; fudk;ksa rFkk iapk;rh jkt laLFkkvksa dks izfrdj rFkk vH;iZ.k*( [Substituted by Notification No. 441½(9)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).]or^363&LFkkuh; fudk;ksa rFkk iapk;rh jkt laLFkkvksa dks izfrdj rFkk vH;iZ.k*( [Substituted by Notification No. 43/2-5(1)-76-Revenue-1, dated 3.4.1976 (w.e.f. 3.4.1976).] as the case may be.] [Substituted by Notification No. 289/II-5(2)-78-Revenue-1, dated 2.6.1979 (w.e.f. 4.6.1979).]
