Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 39 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949

39. The tahsildar shall complete the entries of column Nos. 8 to 10 of Z. A. F. No. 10 and return one completed copy to the Assistant Collector who shall make such inquiry as he may consider necessary and shall then prepare repayment vouchers for cash or transfer payment of the amounts due to the land-holders concerned in Form Z, A. F. Nos. 11 and 12, as the case may be: Transfer repayment vouchers shall be drawn in favour of Tahsilder concerned on behalf of the land-holder entitled to receive repayment. These vouchers shall bear the word "payable by transfer credit only". These amounts shall be paid out of the deposits, in the Zamindari Abolition Fund.