Section 363 in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
363.
& LFkkuh; fudk;ksa rFkk iapk;rh jkt laLFkkvksa dks izfrdj rFkk vH;iZ.kA?k& mRrj izns'k vf/kdre tksr lhek vkjksi.k vf/kfu;e ds v/khu izfrdjANo. of Annuity Roll........Name of Waqf/Trust/Endowment/Institution.........Name of Institution for which annuity is drawn..........._____________________________________________________________________________________________________________________________________Received the sum of Rs.......the amount of annuity due to the said Waqf/Trust/ Endowment/Institution for the period from.....to.....Full amount of claim is Rs......Rs......P.Revenue Stamp if the Amount is above Rs. 20Net sum payable.Signature.............Designation..........(Mutawalli, etc.).......(A)In Case Of Payment At The TreasuryPay Rs.......(in cash).Examined Accountant Treasury Officer.(B)In Case Of Payment At The BankTo,The Agent, State Bank of India...........[Please pay Rs] [To be stated in words and figures.]............(in cash).Dated..........197..........Treasury Officer.___________________________________________________________________________________________________________________________________Payee's Discharge To The BankName...............Office................Received payment.(For use in Accountant General's Office)Admitted Rs.Rejected Rs.Auditor.Superintendent.C.L.H. Form 45(See Rule 27-Q)
