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State of Uttar Pradesh - Section

Section 193A in U.P. Zamindari Abolition and Land Reforms Rules, 1952

193A. [ [Added by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.]

Any person receiving rent from an adhivasi shall issue a receipt for the same.][Chapter IX-A] [Added by Notification No. 1214/I-A-1056-1954, dated 09.10.1953.] Conferment of Sirdari Rights of Adhivasis