Section 42(2) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
(2)Whenever the person concerned comes to receive the first instalment or any subsequent instalments of the amount payable to him under Section 17, he shall produce every time the notice in C.L.H. Form 20 before the Prescribed Authority who shall record a note regarding payment of an instalment under his dated signature on C.L.H. Form 20 after the delivery of the voucher in C.L.H. Form 21 to the person concerned.
