Section 93B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
93B. [ [Added by Notification No. 2221-R/I-A-1042-1955, dated 10.01.1956.]
(1)The [Treasury Officer/Sub-Treasury Officer] shall identify the holder from the mark of identification given in the Treasury-half of the annuity roll and by the comparison of his specimen signature or thumb-impression with that pasted on the annuity roll [* * *] [Deleted by Notification No. 9285/I-A-1051-1956, dated 01.11.1956.].(2)The [Treasury Officer/Sub-Treasury Officer] [Substituted by Notification No. 3507/I-A-280-1960, dated 20.08.1963.] shall also examine the claim made in the bill, record the fact of payment in the payment cages printed on the reverse of both the halves of the annuity roll, initial the entries and pass the bill if the claim is in order in the same manner as Civil Pension bills are passed.][* * *] [Deleted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.].
