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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(2) in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949

(2)Entries in columns 3 to 5 shall be made so soon as the application is received by the departmental clerk and those in case Nos. 6 to 9 shall be made later in the day. Entries in column No. 10 shall be made immediately after grant of declaration. The munsarim shall sec that the entries in the register are completed the same day after the transactions for that day have closed.