Section 285G in U.P. Zamindari Abolition and Land Reforms Rules, 1952
285G. [ [Substituted by Notification No. U.O. 605/Rajaswa-1-2(8)/75, dated 01.11.1975.]
No sale after postponement under Rule 285-A, 285-D or 285-E in default of payment of the purchase money shall be made until a fresh proclamation has been issued as prescribed for the original sale.]
