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State of Uttar Pradesh - Section

Section 205PP in U.P. Zamindari Abolition and Land Reforms Rules, 1952

205PP.

The Settlement Officer shall have the statistics for the Tahsil book in the form approved for each district prepared from the assessment statements and shall include in the Tahsil book an abstract of his assessment remarks, giving a brief account of the village and of the reasons for which any special action was taken in an assessment.