Section 133 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
133. Section 140.
- The Assistant Collector [* * *] [Deleted by Notification No. 315-R(4)/I-A-1042-1955, dated 20.02.1957.] shall, before making an order under Section 140 for the refund of amount deposited inquire from the Tahsildar in whose jurisdiction the holding is situate if any amount has, since the date of the grant of declaration under the U.P Agricultural Tenants (Acquisition of Privileges) Act, 1949, been paid to the land-holders towards reimbursement of the rent due to him or adjusted towards the recovery of the land revenue due from the land-holder, and on receipt of the information the amount so reported shall be deducted from the total amount deposited by the applicant and a refund voucher shall be prepared for the balance.
