Section 306A(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(b)by miscellaneous revenue money order: all other items of Government dues or dues of local bodies payable into a tahsil sub-treasury, except those required to be deposited under a triplicate or special challan or under a triplicate arz-irsal in R D Form No. 293 appended at the end of Chapter IX of the Revenue Manual, Volume I.]
