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State of Uttar Pradesh - Section

Section 6 in Jaunsar-Bawar Zamindari Abolition and Land Reforms (Chapter III) Rules, 1961

6. Section 16 (d).

- Immediately on the publication of the notification under Section 15 in respect of any area, the Tahsildar shall prepare and maintain a register in J.B. Form 2 showing the arrears of revenue outstanding prior to the appointed date, the amount of revenue, if any, paid thereafter and the net arrears due.