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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Uttar Pradesh - Subsection

Section 81(1) in U.P. Revenue Code Rules, 2016

(1)As soon as possible after the commencement of each agricultural year, the Lekhpal shall prepare the Zamabandi of asamis of Gram Panchayat in R.C. Form- 24 for each village of his Halqa, showing therein separately the rent payable for the Kharif and Rabi crops.