Section 190 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
190.
Delivery of possession in an execution of an order under Section 232 [* * *] [Deleted by Notification No. 1214/I-A-1056-1954, dated 09.04.1955.] shall not be made before the first day of May or after 21st day of June in any year:[Provided that the provisions of this rule shall not apply to a case of delivery of possession of the land under the U.P. Land Reforms (Supplementary) Act, 1952 (U.P. Act XXXI of 1952.] [Added by Notification No. 3266/I-A-1057-1954, dated 17.08.1954.]
