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State of Uttar Pradesh - Section
Section 425 in The General Rules (Civil), 1957
425. Return of acquisition and parting of landed property by Judicial Officers.
- Every District Judge shall submit to the High Court on or before 20th of January of each year a return in the following form of all landed property acquired, whether in his own name or not; or parted with by himself or any subordinate Judicial Officer during the preceding calendar years :| Name | Appointment | Village, pargana and district | Area in acres | Revenue assessed | Estimated value | Whether acquired or parted with | How acquired or parted with | From whom acquired or to whom parted with | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 |
| Number | Name | Appointment | Land held in | Area in acres | Acquired or ancestral | Annual revenue assessed | Estimated value | Remarks | |
| District | Pargana | ||||||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 |