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State of Uttar Pradesh - Section

Section 30 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949

30. If the Assistant Collector finds that the amount tendered falls short of the amount due and he has passed an order for the remaining amount to be paid within a date to be fixed, this amount shall be deposited through an arz-irsal, separate entries for which shall be made in the register in Form Z. A. F. No. 8. Against each such entry a reference shall be made of the serial number in which the initial deposit was entered and cross reference shall be made of original deposit.