Section 287(3)(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 0] [Section 287(3)] [Section 287] [Entire Act]

State of Uttar Pradesh - Subsection

Section 287(3)(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(a)He shall examine at least 5 to 8 per cent (the exact quota to be fixed by the Commissioner of the division according to local circumstances) of the receipts in the possession of persons who have paid land revenue and satisfy himself by inquiries from such persons that the amounts have been correctly entered in the receipts and that no manuscript receipt have been issued.

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State of Uttar Pradesh - Subsection

Section 287(3)(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952