Section 308 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
308.
The Registrar shall, before registering the farm satisfy himself that the bye-laws are suitable for carrying out the objects of the farm and that the proposed farm has reasonable chances of success with reference to local conditions and the financial position of the applicants. He may make such alterations as he may deem advisable in the draft bye-laws provided that the written consent of all the applicants is obtained to such alterations.
