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[Cites 0, Cited by 0] [Section 194] [Entire Act]

State of Uttar Pradesh - Subsection

Section 194(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(1)The Assistant Collector incharge of the Sub-Division shall cause to be prepared statements in Z.A. Form 60-A and Z.A. Form 60-B, for the determination of land revenue payable by bhumidhars and sirdars.