Section 208 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
208.
(1)Subject to the provisions of sub-rule (2) payment of revenue will ordinarily be made at the office of the tahsildar of the Tahsil within the limits of which the holding, on account of which the payment is made, is situate.(2)[In cases, where amins are appointed for collection of revenue, payment shall ordinarily be made to the amin within whose jurisdiction the holding on account of which payment is made, is situate.] [Substituted by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.]
