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State of Uttar Pradesh - Section

Section 27H in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

27H.

[Section 17A]. - The Treasury Officer shall scrutinize the application and if the same is in order, he shall forward the same (together with the Treasury half of the roll) to the Collector. He shall also intimate the period and date up to which payment has been made by him in respect of the roll.