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State of Uttar Pradesh - Section

Section 93I in U.P. Zamindari Abolition and Land Reforms Rules, 1952

93I. [ [Added by Notification No. 2221-R/I-A-1042-1955, dated 10.01.1956.]

At the end of each half year the [Compensation Commissioner] shall draw a bill on the treasury in Form No. 14. Financial Handbook, Volume V, Part 1 of fully vouched contingent bill and endorse the same in favour of the Board concerned. Interim contribution already paid shall be adjusted against the first or subsequent payment of the contribution.]