Section 211(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)Revenue where it is realised by an [amin] [Substituted by Notification No. 7996/I-A-1282-1952, dated 08.10.1960.] must be paid directly to him Revenue may also be deposited at the tahsil or remitted by money order to the Tahsildar.
