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State of Uttar Pradesh - Section

Section 291 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

291.

[(1) The naib-tahsildar should arrange to meet Amins of the tahsil twice a month on fixed days at tahsil headquarters. He shall check their accounts cent per cent with the help of one of the Assistant Wasil Baqi Navises and initial and date each entry checked.] [Substituted by Notification No. 3036-RZ/I-A-610-60, dated 26.12.1960.]
(2)[ When the naib-tahsildar "Visits the halqa of an amin which is distant from the tahsil he may take charge of the money collected by the amin.Where he does so he shall enter the amount in Column 4 of the cash book in Z.A. Form 76 and sign Column 6 thereof in token of receipt. The naib-tahsildar shall deposit the money received by him in the treasury by the next working day or on his return to tahsil.] [Substituted by Notification No. 9203(1)/1-A-463-1952, dated 11.02.1953.]
(3)The arzirsal duly signed by the sub-treasury officer shall be pasted in the register in Z.A. Form 76.