Section 158 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
158.
In making a [division] [Substituted by Notification No. 950-RS/I-A-1031(7)-58, dated 18.03.1959.] to which sub-section (1) of Section 178 does not apply the provision contained in Rules 127 to 132 shall apply mutatis mutandis.
