Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27(6) in The U.P. Government Estates Thekedari Abolition Rules, 1960

(6)Net income (item 1 minus item 5).Arrears
Nature of arrears Principal Interest Total
1 2 3 4
       
Seal of the Court. Collector..........................................
  Date.................................................
On Counterfoil. (Addl. Items).
Date of publication Date of service on lessee Date of decision of objectionCompensation statement made final on the amount Final Compensation determines Rs......................(in words and figures)...........................Seal of the Court.Signed...................................Date.......................................(Acknowledgement by the lessee)Received copy of final compensation statement in G.E.T.A. Form 18 on ............... 196 ..........Signature ....................G.E.T.A. Form 16[See Rule 10]In the Court of Collector .......................................................Whereas the statements of gross and net incomes and the compensation statement in respect of the lessees as hereinafter described have been prepared, they are published for the information of all persons interested, who may appear and file objections, if any, upon the said statement or the draft compensation statement within a period of one month from the date of publication.The statement referred to above will be available for inspection in my Court-room at on any working day between 10 a.m. and 4 p.m.:
Name of lessee with parentage and residence Leases situated in
Tahsil Village Mahal
1 2 3 4
       
Seal of the Court Signature of Collector.
G.E.T.A. Form 17[See Rule 13]FromThe Collector,.....................................ToThe District Judge,.....................................No. ....................... dated ....................... 19 ......Sir,I have the honour to forward herewith objections filed by...........................together with extract from the compensation statements of the lessee, and a copy of the relevant lease.