Section 93(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)[ In case any defect is noticed in the annuity roll or any entry therein gives rise to suspicion about its genuineness, a clarification shall be sought by the Treasury Officer/Sub-Treasury Officer, as the ease may be, from the Rehabilitation Grants Officer or other authority concerned before making payment thereon.] [Added by Notification No. 3507/I-A 280-D-1960, dated 20.08.1963.]
