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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Uttar Pradesh - Subsection

Section 61(2) in U.P. Consolidation of Holdings Rules, 1954

(2)After the Jamabandi of a village has been checked cent per cent both by the Consolidator and the Assistant Consolidation Officer and 20 per cent of its entries have also been checked and initialled by the Consolidation Officer, it shall be sent to Tahsildar for recovery of amounts shown therein as arrears of land revenue.