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[Cites 0, Cited by 0] [Section 214E] [Entire Act]

State of Uttar Pradesh - Subsection

Section 214E(5) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(5)All the statements prepared by lekhpal in Z.A. Form 61-B pertaining to bhumidhar who are residents of one village shall be made into village Mutthas on the top of which will be placed the certificates of checking and verification by Supervisor Kanungos and Naib-Tahsildars concerned.