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[Cites 0, Cited by 0] [Section 225] [Entire Act]

State of Uttar Pradesh - Subsection

Section 225(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(3)[ Each Sub-Treasury Officer shall maintain a stock account of all receipt books and obtain the signature therein of each Amin or Naib Tahsildar, as the case may be, for all receipt books issued to him. The receipt books issued to an Amin or Naib-Tahsildar will be serially numbered and at the time of issue, the Amin or the Naib-Tahsildar, as the case may be, shall count the number of receipts in each book and endorse on the cover-'This book contains.........................receipt forms.'The Sub-Treasury Officer shall countersign this certificate and also correct the mistakes, if any. in it and report the same to the District Officer who will send intimation thereof to the Superintendent, Printing and Stationery, U.P. Allahabad.] [Substituted by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.]