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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Uttar Pradesh - Subsection

Section 71(3) in U.P. Consolidation of Holdings Rules, 1954

(3)A jamabandi of cost of pillars and erection thereof shall be prepared in C.H. Form 27-B in duplicate. After checking by the Assistant Consolidation Officer, it shall be handed over through the Settlement Officer, Consolidation to the Tahsildar having jurisdiction for realisation as arrears of land revenue.