Section 214 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
214. [ [Substituted by Notification U.O. No. 241/I-A-122-D-57, dated 01.03.1961.]
In making refunds under Rule 213 the District Officer shall follow such procedure as may in this behalf be laid down by the Board of Revenue. He shall also observe the rules contained in Paragraphs 194 and 197 of Part I and Paragraphs 494, 546 and 548 of Part II of Financial Handbook, Volume V.]Land Revenue Exemptions
