Section 17(2) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
(2)Expenses of sale of movable and immovable property shall be calculated in accordance with Rules 258, 259 and 284 of the U.P. Zamindari Abolition and Land Reforms Rules, 1952, respectively.[18. (1) As soon as the Collector takes or is deemed to have taken possession of any land under Section 14, he shall inform the Prescribed Authority concerned about the date of taking over such possession by sending a copy of C.L.H. Form 7 in respect of each tenure-holder.
