Section 286K in U.P. Zamindari Abolition and Land Reforms Rules, 1952
286K.
All sums recovered except such as are paid direct to the applicant or his agent under the preceding rule, shall ordinarily be credited to revenue deposits, but in cases where it is probable that the accounts will be complicated or will extend over a considerable period, the Collector may apply to Government for sanction to open a Personal Ledger Account, who will pass order after consulting the Accountant General, Uttar Pradesh.
