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State of Uttar Pradesh - Section

Section 214D in U.P. Zamindari Abolition and Land Reforms Rules, 1952

214D.

The preparation of the statements in Z.A. Form 61-B and all proceeding subsequent thereto shall be done and held in the lekhpal halqa where the bhumidhar ordinarily resides and in case he is a resident of a place outside Uttar Pradesh, where he holds the maximum holding.