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[Cites 0, Cited by 0] [Section 208C] [Entire Act]

State of Uttar Pradesh - Subsection

Section 208C(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(1)The Assistant Collector shall then scrutinize the application and verify the particulars thereof from the khatauni and jamabandi for the year in which the application is presented Me shall also satisfy him self that the bonds of requisite value have been duly transferred to the State Government and have been reported to be free from stop by the Sub-Treasury Officer.