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[Cites 0, Cited by 0] [Section 219] [Entire Act]

State of Uttar Pradesh - Subsection

Section 219(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(2)The Wasil Baqi Navis shall check the statements and shall forthwith fill in entries from Columns 5 to 11 in the kharif statement The entries from Columns 5 to 11 in the rabi statement shall be filled in by him by the 5th Of March. After the statements have been checked and discrepancies, if any removed, the Tahsildar shall, after satisfying himself of their accuracy, sign them.]