Section 92E in U.P. Zamindari Abolition and Land Reforms Rules, 1952
92E. [ [Added by Notification No. 2221-R/I-A-1042-1955, dated 10.01.1956.]
No fee shall be charged for the renewal in the case falling under Rule 92-D(a).A fee of Re. 1 will be charged for each renewal in the form of court-fee label in all other eases.]
