Section 114(4)(i) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 0] [Section 114(4)] [Section 114] [Entire Act]

(i)For the Court of Tahsildar, Consolidation Officer and Civil Court situate at tahsil headquarters or within the Tahsil.............Rs. 150.

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