Section 285L in U.P. Zamindari Abolition and Land Reforms Rules, 1952
285L. [ [Substituted by Notification No. 196-11-3-(11)-7-3-Rajaswa-1, dated 18.02.1974.]
Whenever the sale of any holding or other immovable property is set aside under Rule 285-II or Rule 285-1 the purchaser shall be entitled to receive back his purchase money plus an amount not exceeding five per cent of the purchase money as the Collector or the Commissioner, as the case may be, may determine.]
