Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 77B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 77B(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(1)The Public Debt Office, shall on receipt of the requisition in triplicate, retain one copy and forward the other two copies together with the consignment of bonds recalled to the Treasury or Sub-Treasury Officer of the tahsil to which the requisition relates after filling in and signing the endorsement thereunder.