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[Cites 0, Cited by 0] [Section 115E] [Entire Act]

State of Uttar Pradesh - Subsection

Section 115E(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(2)The order under Z.A. Form 49-C shall also specify the amount which shall be recovered from the person concerned as expenses of execution which shall include the pay and allowances of the staff deputed to be calculated according to the rates mentioned in paragraphs 405 of the Revenue Court Manual.