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State of Uttar Pradesh - Section

Section 133A in U.P. Zamindari Abolition and Land Reforms Rules, 1952

133A. [ Section 140-A. [Added by Notification No. 1214/I-A-1056-1954, dated 09.04.1955.]

- The obligation of the State Government in respect of refunds under Section 140-A shall be discharged by an Assistant Collector [* * *] in the areas, to which the said Act applies, and in which the land in respect of which the refund is claimed is situate.]