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State of Uttar Pradesh - Section

Section 27N in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

27N.

[Section 17A]. - (1) The Treasury Officer shall identify the holder from the mark of identification given in the Treasury half of the annuity roll and by comparison of his specimen signature or thumb-impression with that pasted on the annuity roll.
(2)The Treasury Officer shall also examine the claim made in the bill, record the fact of payment in the payment-cases printed on the reverse of boll the halves of the annuity roll, initial the entries, and pass the bill if the claim is in order in the same manner as Civil Pension Bills are passed.
(3)Instalment of annuity already due on the date of issue of the annuity roll shall become immediately due for payment on such date.