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State of Uttar Pradesh - Section

Section 269 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

269.

A care-taker appointed under Clause (b) of Rule 263 shall, if necessary, be paid a daily sum of not less than [19 naye paise] [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] or more than [37 naye paise] [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] but the officer issuing the order of attachment may, by order in writing, allow a higher rate for reasons to be expressly mentioned.