Section 115O in U.P. Zamindari Abolition and Land Reforms Rules, 1952
115O. [ [Substituted by Notification No. 256/Rajaswa-1-3(1)-71.]
The maximum area of allotment under Rule 115-L or 115-M shall not exceed 250 square metres and the allottee shall not be required to pay ground rent therefor :Provided that the limit of 250 metres shall not apply to cases of allotment of land for construction of a building for a charitable purpose or for setting up a cottage industry.]
