Section 205M in U.P. Zamindari Abolition and Land Reforms Rules, 1952
205M.
(i)On appointment to the district, the Settlement Officer shall study the reports of the last settlement and the orders passed thereon by the higher authorities and the Government and examine the methods followed in the light of some of the solid classifications, maps and village notes of the last settlement. He should look at a few typical areas of the district and form a general idea as to the system of soil classification suitable in the present conditions.(ii)Before commencing regular village-wise inspections of the pargana or of a local area coming under settlement in any year, he should by a brief tour, come to a tentative conclusion as to the assessment circles referred to in Rule 205-R.
