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State of Uttar Pradesh - Section
Section 305 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
305.
A copy of the monthly progress statement collections shall be submitted to the tahsildar on the first working day of the next month, through post of special messenger, as may be convenient. The tahsildar shall get them consolidated for the tahsil and shall submit a copy of the consolidated statement for the information of the Collector through the sub-divisional officer If the total remittances reported by the [Land Management Committee] [Substituted by Notification No. 9203(1)/I-A-463-1953, dated 11.02.1953.] do not agree with the total receipts in the tahsil, the tahsildar shall get the discrepancy reconciled. If the discrepancy is not reconciled by the 15th of the month, the tahsildar shall note it on the statement together with the steps taken by him in that respect for the information of the Collector. The statement shall not be deposited by the Collector till the final report of the tahsildar is received.The Tahsildar shall also submit to the District Officer a six-monthly statement in the fonn given below at the latest by the end of April and October each year in respect of the fasal just preceding:Statement of Commission paid to L.M.Cs. for the fasal ending.................| Tahsil | District |