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State of Uttar Pradesh - Section

Section 234 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

234.

The Tahsildar shall check the statement in Z.A Form [66] [Substituted by Notification No. 9203(1)/I-A-463-1952, dated 11.02.1953.] with the help of the Z.A. Form [62-A] [Added by Notification No. 5647/I-A-1073-53, dated 26.08.1953.], 63 and 64 If any discrepancy is discovered it shall be corrected under the signature of the tahsildar and corrections shall be made by the amin in his own registers and signed by the tahsildar.