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State of Uttar Pradesh - Section

Section 288 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

288. [ [Added by Notification No. 3036-RZ/I-A-610-60, dated 26.12.1960.]

The naib-tahsildar and the collection naib-tahsildar shall assist the tahsildar in the correct maintenance of accounts and timely deposit of all collections made by amins].