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State of Uttar Pradesh - Section

Section 42 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949

42. If the amount granted towards re-imbursement is modified, the Assistant Collector, shall pass orders to correct the list in Form Z. A. F. No. 10. Simultaneously a copy of the order shall be sent to the Tahsilder who shall be asked to make the necessary correction in the remarks column of the Khatauni or the jamabandi, as the case may be, wherein the first entry of the amount due for the re-imbursement was made . The Assistant Collector then shall prepare a fresh re-payment vouchers.