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State of Uttar Pradesh - Section

Section 37 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949

37. Two copies of the list shall be forwarded to the tahsilder concerned who shall enter in column for remarks against the relevant entires on the damands side of khatauni or jamabandi as the case may be maintained by the Wasil Baqi Navis the amount payable by the State Government to land-holders.