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[Cites 0, Cited by 0] [Section 92B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 92B(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(3)If the Collector finds some mistake either in the annuity roll or the assessment order, he shall make a note thereof on the assessment order and return them to the Rehabilitation Grants Officer for rectification of the said mistake.