Section 267A in The U.P. Zamindari Abolition and Land Reforms Act, 1950
267A. [ Power to determine revenue on portions of a holding. [Added by U.P. Act No. 16 of 1953 (w.e.f. 01.07.1952).]
- If during the currency of a settlement a [bhumidhar with transferable rights] transfers a part of his holding, the land revenue payable in respect of each portion of the holding shall be determined by the Collector in the manner prescribed.]
