Section 306A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
306A. [ [Added by Notification No. 3195/I-A-3594-1959, dated 30.06.1962.]
The following items may be remitted to tahsil sub-treasury by revenue money orders:(a)By land revenue money order:(i)land revenue and cesses;(ii)canal dues, i.e. owner's and occupier's rates.(iii)Talbana relating to the above items:Provided that the amount remitted is due on account of land held in the tahsil to which the remittance is made;(b)by miscellaneous revenue money order: all other items of Government dues or dues of local bodies payable into a tahsil sub-treasury, except those required to be deposited under a triplicate or special challan or under a triplicate arz-irsal in R D Form No. 293 appended at the end of Chapter IX of the Revenue Manual, Volume I.]
