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State of Uttar Pradesh - Section

Section 222C in U.P. Zamindari Abolition and Land Reforms Rules, 1952

222C. [ [Substituted by Notification No. 566-RS/I-A-1045-1955, dated 30.10.1958.]

Each person appointed as Naib-Tahsildar or Amin under the rules will be required to furnish a security of Rs. 7,500 and Rs. 5,000, respectively in accordance with the provisions of Chapter XLV11 of the Revenue Manual and Paragraphs 69-73 of the Financial Handbook, Volume V, Part I.]