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[Cites 0, Cited by 0] [Section 78A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 78A(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(ii)In case the amount of compensation is such as is payable in cash, the same shall be paid through a voucher in Z.A. Form 41 drawn in favour of the legal representatives determined as aforesaid.