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[Cites 0, Cited by 0] [Section 214M] [Entire Act]

State of Uttar Pradesh - Subsection

Section 214M(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(2)The changes that may become necessary as a result of orders passed under sub-rule (1) above shall be incorporated in the khatauni by way of amaldaramad in the remarks column in the manner indicated in Rule 214-L, above.]Section C - Demands Register