Section 272A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
272A. [ [Added by Notification No. 9203(1)/I-A-463-1952, dated 11.02.1953.]
Before proposing attachment under Section 289, the Collector should satisfy himself by reference to the Pargana Book and other sources of information available to him, that there is reasonable probability of the arrears being recovered by this process within the period of three years allowed by the Act. If the Collector or the [Board of Revenue] is not satisfied the attachment shall not be made except as a preliminary measure to some more severe process.]
