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State of Uttar Pradesh - Section

Section 16 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949

16. The extracts of khatauni shall then be checked in the same manner as mentioned in rule 15 by the moharrir appointed for the purpose, who shall make a cent per cent, check, and shall thereafter sign the extracts in token of having done so. Arrangement shall be made for the superior check of the work done by the moharrir. This check will be made by the Munsanm or the Naib Munsarim who shall be appointed for the purpose and who shall between them check 20 per cent, of the extracts.