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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Uttarakhand - Subsection

Section 27(1) in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965

(1)The Treasury/Sub-Treasury Officer shall furnish a statement in KUZA Form 21 to the Compensation Officer showing the account of the vouchers in KUZA Forms 16 and 17 presented and en-cashed on each day of payment, and the Compensation Officer shall, on its receipt fill in entries in the register in KUZA Form 13. The Statement in KUZA Form 21 shall be kept in a guard file in the serial order of receipt.