Section 287(3)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 0] [Section 287(3)] [Section 287] [Entire Act]

State of Uttar Pradesh - Subsection

Section 287(3)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(b)He shall collect at least 5 to 8 per cent (the exact quota to be fixed by the Commissioner of the division according to local circumstances) of the coupons attached to receipts issued to persons who have paid the land revenue and fill up the blank in the coupon from the entries in the receipt.

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State of Uttar Pradesh - Subsection

Section 287(3)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952