Section 40 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949
40.
(1)Cash repayment vouchers shall be handed over to the land-holder or his authorised agent only in the presence of the Assistant Collector and after proof to the satisfaction of the Assistant Collector of the identity of the land-holder or his authorised agent.(2)Transfer repayment vouchers shall be forwarded to the Tahsilder Concerned with a forwarding list. The Tahsilder after having the adjustment made will note the date of adjustment in the list and return it to the Assistant Collector who shall enter the date of payment on column 14 of Z. A. F. No. 10. In the case of transer payment arz-irsal in triplicate will be prepared by the Wasil Baqi Navis who will after payment by sub-treasury make necessary entry in his khatauni to deliver one copy of the arz-irsal to the land-holder concerned, whose acknowledgment will be obtained in token of receipt.
