Section 294(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)Without prejudice to the generality of foregoing power such rules may provide for-(a)the procedure for reimbursement under Section 244 of the excess amount paid by a bhumidhar [* * * ] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.1.1977).];(aa)[ the authority which shall prepare and publish the list of tenure-holders entitled to the exemption mentioned in Section 247A, the particulars which shall be entered in such list, the manner of its publication, the dates before which it shall be published, the manner in which and the time within which objection may be made against any omission from or against the particulars entered in such list, and the manner in which and the authority by which such objections shall be disposed of, and matters relating to the determination of shares under sub-section (2) of the said section;] [Inserted by U.P. Act No. 6 of 1978 (w.e.f. 01.07.1977).](aaa)[* * *] [Omitted by U.P. Act No. 8 of 1975.](b)the manner of filing objections under Section 265;(c)[***] [Omitted by U.P. Act No. 35 of 1976.](d)the manner and arrangements under Section 275 for collection of land revenue:(e)the procedure for the collection of land revenue by the [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] under Section 276;(ee)[ the costs to be recovered in respect of the processes mentioned in subsection (1) of Section 279] [Substituted by U.P. Act No. 12 of 1965.];(f)the procedure for attachment, transfer and sale of immovable property under Section 279;(g)the manner in which the [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] shall exercise powers under Section 283;(h)the guidance generally of officers in connection with due discharge of their duties under this chapter; and(i)the matters which are to be and may be prescribed.
