Section 117 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
117.
(1)The deposit referred to in clause (j) of rule 116(1) shall be made under head :^835& ^^lkekU; ,oa vkjf{kr fuf/k;kWa&d&tehankjh mUewyu fuf/k (1) dk'rdkjksa }kjk fn;k x;k vfxze yxku**(2)The Treasury Challan showing the said deposit and a certified extract of the latest Khatauni relating to the plots concerned shall accompany every application referred to in rule 116.
