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] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(2) in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949

(2)The tenant with his application and arz-irsal form duly filled in shall then go to the tahsildar who shall receive the money, enter the amount in his own bahi and record the bahi item number on and endorse each part of the arz-irsal and the application at the proper place.