Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 92G in U.P. Zamindari Abolition and Land Reforms Rules, 1952

92G. [ [Added by Notification No. 2221-R/I-A-1042-1955, dated 10.01.1956.]

The Treasury Officer shall examine the application to ensure that it contains all the necessary details and is in proper form. He shall then forward the same together with the holder's half of the roll if available along with the Treasury-half of the roll to the Collector He shall also intimate the period and date up to which payment has been made by him in respect of the roll.]