Section 220(5) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

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State of Uttar Pradesh - Subsection

Section 220(5) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(5)[ A register showing the annual demand and the varied demand under orders of the Courts shall be maintained in the following proforma in each Court for each tahsil separately These registers will be sent in the first week of July to Chief Revenue Accountant for being utilised for verification of the figures of increase and decrease received by him from Tahsildar:] [Added by Notification No. 1583(A)/I-A-610-60, dated 20.11.1961.]

Serial No.	No. and date of order	Name of village
1	2	3

Parties	Existing demand	Amended demand	Arrears, if any, to be recovered
4	5	6	7

Year from which the arrear is to be recovered	Signature of the official making entry	Signature of the attesting officer
8	9	10

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State of Uttar Pradesh - Subsection

Section 220(5) in U.P. Zamindari Abolition and Land Reforms Rules, 1952