Section 205K in U.P. Zamindari Abolition and Land Reforms Rules, 1952
205K.
(i)The Settlement Officer shall determine and record the number of instalments of revenue and the respective dates of their payment. He shall, therefore, enquire into the suitability of the existing instalments of revenue and the dates on which they are payable bearing in mind the provisions of Section 248 of the U.P. Zamindari Abolition and Land Reforms Act, 1950. If the Settlement Officer considers that the dates or amounts of revenue instalments or both should be altered, he shall, after consulting the Collector, submit a separate report to the Board, through the Commissioner, giving the reasons for the proposed change.(ii)The Board shall forward this report with their comments to the Government for orders. No alteration in revenue instalments shall be made without obtaining sanction of the Government.(iii)When the new demand has been ordered to come into force from the rabi instalment any change sanctioned in the dates and proportionate amount of revenue instalment shall not take effect till the following instalment.
