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State of Uttar Pradesh - Section

Section 93E in U.P. Zamindari Abolition and Land Reforms Rules, 1952

93E.

[(1)] [Renumbered by Notification No. 3507/I-A-280-D-60, dated 20.08.1963.] The Treasury Officer shall enter the payments of annuity in separate schedule in R.G. Form 25.
(2)[ In the case of payments of annuity at a Sub-treasury the Sub-treasury Officer shall enter the payments of annuity in a separate schedule in R.G. Form 25 which shall be sent to the Treasury Officer in triplicate along with the daily Siaha. These schedules will serve the purpose of Siaha supplements and enable the Treasury Officer to take action under Rule 93-F.] [Added by Notification No. 3507/I-A-280-D-60, dated 20.08.1963.]