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State of Uttar Pradesh - Section

Section 524 in The General Rules (Civil), 1957

524. Additional Amins.

- When a District Judge applies for the appointment of an additional Amins he must show that there is necessity for the appointment being made, and shall state the average number for three years for each Amin within his jurisdiction of commissions of all kinds executed, and attachments and deliveries of possession made, and of all other work done.