Section 232 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
232. [ [Substituted by Notification No. 566-RS/I-A-1045-1955, dated 30.10.1958.]
The amin of the Naib-Tahsildar shall not keep in his possession at anyone time, any amount exceeding the amount of security furnished by him under Rule 222-C ].
