Section 51(2) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
(2)[ In case arrears are to be deducted from the amount payable to the persons concerned, the Prescribed Authority shall prepare a voucher in C.L.H. Form 34 and enter therein the amount of deductions to be adjusted by transfer credit and send the same to the Tahsildar who shall nuke the necessary adjustments.] [Substituted by Notification No. 441½(9)-75, dated 6.1.1976.]
