Section 273 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
273. Annual enquiry into revenue free grants.
- The Collector shall inquire annually into the case of all lands released conditionally or for a term from the payment of land revenue.If the condition is broken, he shall report the case to the [Land Reforms Commissioner] [Substituted by U.P. Act No. 16 of 1953.] for order; and if the period has expired or if the grantee, where the grant is for the life of the grantee has died, he shall assess the land and report his proceedings to the Land Reforms Commissioner for sanction.
