Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Uttar Pradesh - Subsection

Section 40(2) in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949

(2)Transfer repayment vouchers shall be forwarded to the Tahsilder Concerned with a forwarding list. The Tahsilder after having the adjustment made will note the date of adjustment in the list and return it to the Assistant Collector who shall enter the date of payment on column 14 of Z. A. F. No. 10. In the case of transer payment arz-irsal in triplicate will be prepared by the Wasil Baqi Navis who will after payment by sub-treasury make necessary entry in his khatauni to deliver one copy of the arz-irsal to the land-holder concerned, whose acknowledgment will be obtained in token of receipt.