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State of Uttar Pradesh - Section

Section 205RR in U.P. Zamindari Abolition and Land Reforms Rules, 1952

205RR. Appointment of Collector as Settlement and Record Officer on expiry of Settlement Officer's tenure.

- When the Settlement Officer's term is due to expire and it is not possible to declare, the Settlement or Record operations or both to be closed immediately, the Settlement Officer should apply for the appointment of the Collector to be in charge of the Settlement or Record Operations or both as the case may be. If the Settlement Officer hands over charge without doing this, the Collector should make the necessary application. Recommendations for the closing of the operations should be submitted when no matter other than those which the Collector can dispose of under the Act remains pending.