Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 233 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

233.

On the 31st of March and on 30th of September each year the [amin] [Substituted by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.] shall total the entries in Columns 14, 15 and 16 of Z.A. Form 62 and shall transmit to the tahsildar a consolidated statement for his halqa in Z.A. Form 66.