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State of Uttar Pradesh - Section

Section 22 in The U.P. Government Estates Thekedari Abolition Rules, 1960

22.

The Collector shall furnish in the first week of month to the Land Reforms Commissioner a statement in G.E.T.A. Form 25 showing the amount of compensation paid in cash together with the amount of adjustment, if any, made by deduction on account of Government dues.