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State of Uttar Pradesh - Section

Section 177 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

177. [ [Substituted by Notification No. 40.605/Rajaswa-1-2(8)/75, dated 01.11.1975.]

(1)A certificate of admission to land under Section 195 to 197 may be attested by any Revenue Officer not below the rank of a Supervisor Kanungo.
(2)Before attesting the certificate of admission, the Revenue Officer shall satisfy himself that-
(a)the provisions of Rules 173 to 176-A have been followed ; and
(b)the land leased out is not a part of the land which has been reserved for planned use.
(3)If the revenue officer finds that the conditions laid down in sub-Rule (2) have not been observed, he shall refer the matter, to the Assistant Collector incharge of the Sub-Division for necessary action.
(4)The attestation on the instrument of lease shall be as nearly as may be, in the following form :"This document was presented before me on the day of.........................in the year by Sri son of...... resident of..........................I have satisfied myself as to his identity and acquaintance, and I hereby attest the terms of the document.Execution is admitted by.......... son of....... profession........................... resident of.......... and son of....... profession....... resident of............ who is personally known to me.orwho is identified by........... son of.......... profession....... resident of......... and.......... son of............. profession.......... resident of.......... who is personally known to me.orwho is identified by................ son of............ profession............. resident of....... and ............... son of........... profession............. resident of........ who is of apparent respectability.]
Signature of the executant. Signature or thumb-impression of the witness.
Date of attestation Signature of the attesting Officer"