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State of Uttar Pradesh - Section

Section 208E in U.P. Zamindari Abolition and Land Reforms Rules, 1952

208E.

In case a bond transferred under Rule 208-A is not accepted for valid reasons to be recorded in the register in Z.A. Form 87, the provisions of Rule 120-C shall apply mutatis mutandis with regard to cancellation of the endorsement and delivery of the bond to the applicant.