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State of Uttar Pradesh - Section

Section 260 in The U.P. Zamindari Abolition and Land Reforms Act, 1950

260. Procedure to be adopted by a Settlement Officer.

- When any district or a part thereof has been brought under settlement, the Settlement Officer or an Assistant Settlement Officer shall inspect every village under settlement and shall in such manner and on such principles as may be prescribed, divide the district or the part into soil classes and assessment circles.