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State of Uttar Pradesh - Section

Section 214F in U.P. Zamindari Abolition and Land Reforms Rules, 1952

214F.

After checking the statements in Z.A. Form 61-B as prescribed above and after incorporating the changes found necessary in both the copies of these statements, the Prescribed Authority shall pass provisional orders by putting his initials in Columns 20 and 21. as the case may be, of statement in Z.A. Form 61-B (both copies) depending on whether the khata has been exempted or has not been exempted from the liability to pay land revenue.