Section 27D in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
27D.
[Section 17A]. - (1) On receipt of the annuity roll duly countersigned by the Collector, the [Prescribed Authority] [Substituted by ibid.] shall forward through a memo, the Treasury half of the annuity roll to the Treasury Officer concerned and make over the other half to the person entitled thereto. As soon as this is done, the relevant columns of the register in C.L.H. Form 46 shall be filled in.(2)The [Prescribed Authority] [Substituted by ibid.] shall obtain acknowledgement from the Treasury Officer as well as the holder of the annuity roll and keep them on the relevant file. The file shall then be closed and after it has been checked by the Departmental Accounts Officer, it shall be sent to the Collector for safe custody. It shall thereafter be treated as permanent record.
