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State of Uttar Pradesh - Section

Section 231 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

231.

On the visit of the [amin] [Substituted by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.] to the tahsil headquarters which shall be at least twice in every month, the tahsildar shall inform him of the amount collected at the tahsil, since the last visit of the [amin] [Substituted by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.]. who shall make necessary entries in Columns 14 to 16 of the statement in Z.A. Form 62, mentioning in the remarks column thereof that the amount has been collected at the tahsil. He shall leave Columns 12 and 13 blank and shall mention in the remarks the number column and date of the arzirsal by which the amount has been deposited at the tahsil.