Section 19 in The Administator-General's (United Provinces) Rules, 1929
19. Return under Regimental Debts Act, 1893.
- The Administrator General shall also twice in every years at the times aforesaid, submit to the Secretary, Government of India, Defence Department, a return to estates dealt with under the Regimental Debts Act, 1893 { 56 and 57 Vict C, 5) showing the manner in which they have been disposed of.
