Section 205Z in U.P. Zamindari Abolition and Land Reforms Rules, 1952
205Z.
While the settlement for the full term is preferable in the public interest to a settlement for a shorter term, when the fluctuations in the cultivation are slight or the deterioration is not serious, the Settlement Officer shall propose shorter term for individual villages which fall in precarious tracts. For temporarily deteriorated villages the Settlement Officer, if he so considers necessary, propose settlement at a reduced assessment for a period of ten years in order to enable the village to recover while fixing the full demand to be enforced later.
