Section 254 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
254. Notification as to settlement operations.
- As soon as may be after the State Government has decided that any district or part thereof should be brought under a fresh settlement, there shall be published a notification to that effect and thereupon the district or part shall until a notification declaring settlement operation thereto be closed is published, be held to be under settlement.
