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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(5) in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949

(5)After the arz-irsal and the endorsement on the application have been singed by the sub-treasury officer, the second part of the arz-irsal shall be handed over to the tenant. The first part shall be sent to the siaha-navis.