Section 208(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)[In cases, where amins are appointed for collection of revenue, payment shall ordinarily be made to the amin within whose jurisdiction the holding on account of which payment is made, is situate.] [Substituted by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.]
