Section 328 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
328.
In cases where there is a difference between the value of the land exchanged, the Assistant Collector in charge of the sub-division shall order compensation to be paid to the person receiving land of a lesser value on the lines laid down in [sub-section (2) of Section 305] [Substituted by Notification No. 180-RZ/I-A-3509-1959, dated 31.03.1960.].
