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[Cites 0, Cited by 0] [Section 96E] [Entire Act]

State of Uttar Pradesh - Subsection

Section 96E(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(3)In case the Rehabilitation Grants Officer ceases to function before the expiry of the said period the undelivered bonds shall be transferred to the custody of the officer authorized by the Collector on his behalf. The latter shall then perform all the duties laid down herein for Rehabilitation Grants Officer.