Section 339(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)Unless otherwise expressly provided by or under the Act the provisions of Sections 256, 261, 273, 274, 277 to 282 of the U.P. Tenancy Act, 1939, shall apply to the suits and proceedings specified in Schedule II of the Act and appeals, revisions and reviews arising therefrom.
