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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Uttarakhand - Subsection

Section 27(2) in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965

(2)Duties of Treasury/Sub-Treasury Officer and Compensation Officer. - The Compensation Officer shall furnish a statement in KUZA Form 22 to the Collector of the district at the end of each month. The Collector shall consolidate the statements so received in KUZA Form 23, in duplicate, and send both copies to the Treasury Officer for verification of the totals from the treasury records. The Treasury Officer shall verify the total from his registers and note the verified amounts on both the copies of the Statement under his dated signatures and return them to the Collector. The Collector shall then transmit one copy of his statement to the Compensation Commissioner by the 20th day of each month. In case, there is any difference between the treasury and departmental figures, the Collector shall institute an enquiry at-once and report the-result thereof of the Compensation Commissioner.