Section 337 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
337. Section 328.
- All documents, statements and registers maintained under the Act, or these Rules shall be open to inspection during such hours and subject to the conditions and on payment of fees prescribed in Chapter LVI of the Revenue Munual and any person shall be entitled to be furnished with a copy of or any portion of any such document, or register subject to the conditions and on payment of the fees prescribed in Chapter LX of that Manual:[Provided that no court-fee shall be payable on applications, and no inspection fees shall be charged for the inspection of Z.A. statements connected with the preparation of draft compensation assessment rolls, in cases where the inspection is made in response to the notice under Section 46.] [Added by Notification No. 5647/I-A-1053, dated 25.08.1953.]
