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State of Uttar Pradesh - Section

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

92C.

(1)On receipt of the annuity roll duly countersigned by the Collector, the Rehabilitation Grants Officer shall forward through a memo, the Treasury-half of the annuity roll to the Treasury Officer concerned and make over the other half to the claimant of the annuity roll. As soon as this is done the relevant columns of the register in R.G. Form 22 shall be filled in.
(2)The Rehabilitation Grants Officer shall obtain acknowledgments from the Treasury Officer as well as the holder of the annuity roll and keep them on the relevant file. The file shall then be closed and after it has been checked by the Departmental Accounts Officer it shall be sent to the Collector for safe custody. It shall thereafter be treated as permanent record.]