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[Cites 0, Cited by 0] [Section 92A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 92A(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(4)If any blank form has been spoiled, it shall be cancelled by drawing diagonal lines across the form and writing the word "cancelled" on the body of the form under the dated signature of the Rehabilitation Grants Officer. It shall be returned to the Treasury Officer for destruction. The Treasury Officer shall acknowledge its receipt and make an entry of its receipt in the stock-book of annuity rolls, and after destroying the form he shall record the word "destroyed" against the entry.