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[Cites 0, Cited by 0] [Section 96D] [Entire Act]

State of Uttar Pradesh - Subsection

Section 96D(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(1)The Rehabilitation Grants Officer shall on receipt of intimation in R.G. Form 28-A enter the number, date of intimation, the number of bonds of each denomination and the total value thereof in the register in R.G. Form 29. The Rehabilitation Grants Officer shall also take register in R.G. Form 28 to the Treasury/Sub-Treasury Officer and enter in Columns 14 to 22 of the register, against each entry, the serial numbers of the bonds received.