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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Uttar Pradesh - Subsection

Section 72(2) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(2)A similar register shall also be maintained by each Tahsildar showing realisation of damages and compensation awarded in each proceedings. 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.