Section 318(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)If the co-operative farm wishes to purchase the land it shall be entitled to do so at a price agreed upon between the bhumidhar [and] [Substituted by Notification No. 180-RZ/I-A-3509-1959, dated 31.03.1960.] the farm. In the event of a dispute the price shall be settled by the Collector in accordance with [sub-section (2) of Section 305] [Substituted by Notification No. 180-RZ/I-A-3509-1959, dated 31.03.1960.] The Collector's decision shall be final.
