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State of Uttar Pradesh - Section

Section 193N in U.P. Zamindari Abolition and Land Reforms Rules, 1952

193N. [ [Substituted by Notification No. 1241/I-A-588-62, dated 25.03.1963.]

An account of voucher books in Z.A. Forms 114 and 115 shall be maintained by the Treasury Officer and the Officer In-charge, Form, Room, respectively, in separate stock-register in Z.A. Form 119.]