Section 273A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
273A. [ [Substituted by Notification No. 365/I-A-2-1(2)-68, dated 28.01.1969.]
The attachment of holding or other immovable property under Clause (d) or (f) of Section 279 or under Section 284 or Section 286, shall be effected in the manner prescribed in Order XXI, Rule 54 of the Code of Civil Procedure, 1908 and the order to the defaulter shall be issued in Z.A. Form 73-D.]
