Section 112B(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(b)the payment of expenditure incurred on the engagement of a clerk, if any, is appointed [by the Collector] [Substituted by Notification No. U.O. 757-RZ/I-A-2008-D-59, dated 23.08.1960.] with the previous approval of [the Board of Revenue, U.P.] [Substituted by Notification No. U.O. 757-RZ/I-A-2008-D-59, dated 23.08.1960.], to assist the panel lawyers and Chairman in doing pairvi in the various courts at the headquarters of the district.]
