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State of Uttar Pradesh - Section

Section 6 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949

6. The Registrar Kanungo or his assistant shall on the receipt of the Khatauni, check all the entries relating to ex-proprietary tenants, occupancy tenants, hereditary tenants and tenants holding on special terms in Avadh in the khatauni of 1356 Fasli with the errata list of 1355 Fasli and thereafter he shall check the khatauni of 1356 Fasli in respect of the same classes of tenants with the errata list of that year. On the completion of the check mentioned above the khataunis of each of the two years shall be signed by the Registrar Kanungo or his assistant, as the case may be, in accordance, with the provisions of Para 274 of the Land Revenue Manual.