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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Uttar Pradesh - Subsection

Section 67(9) in U.P. Revenue Code Rules, 2016

(9)A similar register shall also be maintained by each tahsildar showing realization of damages and compensation awarded in such proceeding. The entries made in the register maintained at tahsil shall be compared with the register maintained by the Collector to ensure accuracy of the entries made therein.