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State of Uttar Pradesh - Section

Section 73 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

73.

[The Treasury or Sub-Treasury Officer shall deposit the bonds so received in the Treasury or Sub-Treasury double lock, and send an intimation to the Compensation Officer concerned of the receipt of the particular indent. In case of non-receipt of the indent in full the Treasury or Sub-Treasury Officer shall give intimation thereof to the Compensation Officer, who will then correspond in the matter with Public Debt Office.] [Substituted by Notification No. 1130/I-A-1699-1953, dated 11.03.1954.]