Section 30(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

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State of Uttar Pradesh - Subsection

Section 30(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(3)The Compensation Officer shall, after determining the land revenue of the miscellaneous property, inform the tahsildar of the tahsil in which the property is a situate in the following form :District................Tahsil......................

			Serial	Khata		Amount of\| \|-	\| \| \| \| \| \| \| \|-	Pargana	Village	Mahal	number	Khewat number	Area	Land revenue	Cesses or local rate	Signatures of compensation Officer
1	2	3	4	5	6	7	8	9

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State of Uttar Pradesh - Subsection

Section 30(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952