Section 205G in U.P. Zamindari Abolition and Land Reforms Rules, 1952
205G. Record work preliminary to settlement.
- When a general or partial re-survey or revision of records preliminary to settlement is ordered the Board shall apply to the Government to issue notification placing the area under survey and record operations, under Section 48 of the U.P. Land Revenue Act, 1901, appointing a Record Officer with as many Assistant Record Officers as may be required under Section 49 of the U.P Land Revenue Act, 1901.
