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[Cites 0, Cited by 0] [Section 78A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 78A(iv) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(iv)The signature of the legal representatives shall invariably be obtained in token of the receipt of the compensation in cash or in bonds on Z.A. Form 41 or Z.A. Form 41-C as the case may be.]