Section 285B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
285B. [ [Substituted by Notification No. U.O. 605-Rajaswa-1-2(8)/75, dated 01.11.1975.]
No officer having any duty to perform in connection with any such sale, and no person employed by, on subordinate to, such officer shall, either directly or indirectly, bid for, acquire or attempt to acquire the property sold or any interest therein :Provided that where at any auction under Section 248 no bid is offered up to the amount of the arrear, for which the sale has been ordered, the Collector may bid upto the amount of such arrear.]
