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State of Uttar Pradesh - Section

Section 221 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

221.

In the statements in Z.A. Forms [* * *] [Deleted by Notification No. 5647/I-A-1073-1953, dated 25.08.1953.] 62 or 63 only those amounts will be shown as excess collections which are to be adjusted against the current demand according to sub-rule (1) of Rule 213.