Section 93C in U.P. Zamindari Abolition and Land Reforms Rules, 1952
93C. [ [Added by Notification No. 2221-R/I-A-1052-1955, dated 10.01.1956.]
If a bill in R.G Form 27 is not presented personally by the mutawalli, manager or trustee nominated in the annuity roll, the payment can be made to his legally authorized agent on production of a life certificate signed by a person authorized under Article 945 or 946 of Civil Service Regulation whose signatures are known to the [Treasury Sub-Treasury] or some other responsible government servant or well known and trustworthy person whose signatures are known to the [Treasury/Sub-Treasury.] [Substituted by Notification No. 3507/I-A-280-D-1960, dated 20.08.1963.]
