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[Cites 0, Cited by 0] [Section 205M] [Entire Act]

State of Uttar Pradesh - Subsection

Section 205M(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(ii)Before commencing regular village-wise inspections of the pargana or of a local area coming under settlement in any year, he should by a brief tour, come to a tentative conclusion as to the assessment circles referred to in Rule 205-R.