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[Cites 0, Cited by 0] [Section 266] [Entire Act]

State of Uttar Pradesh - Subsection

Section 266(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(ii)The sums so levied shall be sent to the treasury to be credited to the funds of the local authority by which the pound is maintained, or made over to the pound-keeper concerned