Section 272 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
272. Appointment of officer for settlement under Section 271.
- At any time after the issue of notification under Section 271, the State Government may appoint in such area any officer with the powers of a Settlement Officer subject to such restrictions and conditions as it may think fit, but not so as to enable him to enhance the land revenue thereof.
