Section 32 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949
32. In case a declaration granted under section 6 is cancelled under section 12 of the Act the Assistant Collector cancelling the declaration shall, before making an order for the refund of the amount deposited, inquire from the tahsildar in whose jurisdiction the holding is situate if any amount has since the date of declaration been paid to the land-holder towards the re- imbursement 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 tenant and a refund voucher shall be prepared for the balance.
