Section 265 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
265. Assessment proposals.
- When the Settlement Officer has completed the assessment of any village, he shall publish his proposals in such manner as may be prescribed and shall consider any objections which may be preferred and shall then submit his proposals together with the objections, if any, and such orders as he may have passed thereon, to the prescribed authority, who shall forward them to the State Government with their comments.
