Section 296 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

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State of Uttar Pradesh - Section

Section 296 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

296.

The Land Management Committee shall maintain the following registers and records for the collection of land revenue assessed on the village and its remittance to Government treasury :I. Bahikhata or jamabandi giving the following details :Village...........Pargana.......Tahsil.............District......

(a)Serial number;

(b)Name of tenure-holder,

(c)Demand of each instalment;

(d)Collections-

(i)date of collection;

(ii)cash-book number;

(iii)amount,

(e)Rebate, if any, earned;

(f)Arrears at the close of the year; and

(g)Remarks.

II. Cash-book or siyaha giving the following details :Village.............Pargana........Tahsil..............District.........

(a)Serial number;

(b)Date of payment with number of receipt.

(c)Date of entry in bahikhata and the serial number of bahikhata;

(d)Name of payer;

(e)Amount paid;

(f)On what account (whether land revenue or other dues and fasli year and instalment; and

(g)Remarks.

III. Receipts and counterfoil specifying the following particulars :Village.............Pargana........Tahsil..............Book number..................Receipt number..........

(a)Date of payment;

(b)Name of payer;

(c)Amount paid;

(d)On what account (whether revenue or other dues and fasli year and instalment); and

(e)Whether in full or part payment.

IV. Register of remittances specifying the following particulars :Village.............Pargana........Tahsil..............District.........

(a)Date;

(b)Balance in hand;

(c)Amount received;

(d)Total of (b) and (c);

(e)Amount paid into treasury;

(f)Date and number of challan;

(g)Balance in hand, if any;

(h)Remarks

V. Monthly statement of progress in collection giving the following information :Village............Pargana........Tahsil..............District.........For the month of............

(a)	Demand	..	Last year's arrears. Current year's demand.
			Total
(b)	Collection	..	During previous month. During the current month.
			Total
(c)	Rebate, if any, earned		During previous month. During the current month.
(d)	Balance	..
			Total.
(e)	Remittance to the tahsil
(f)	Reasons if collections are abnormally low.

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State of Uttar Pradesh - Section

Section 296 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

296.