Section 182A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
182A. [ [Added by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.]
- For every instalment of rent paid by an asami to the [Land Management Committee] or the land-holder, the asami shall be entitled to get a receipt immediately.]
