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[Cites 0, Cited by 0] [Section 151] [Entire Act]

State of Uttar Pradesh - Subsection

Section 151(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(2)The Tahsildar shall satisfy himself in the month of May every year that each Lekhpal has submitted all such reports. If there is no such transfer, the Lekhpal shall submit a negative report.