Section 272 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
272. Sections 279, 284, 286, 289 and 291.
- [(1) Process for attachment of a holding under Clause (d) of Section 279 or for lease of a holding under Section 291 may be issued only by the Collector.(2)Process for attachment of a village or any area therein under Section 289 may be issued by the Collector with the previous sanction of the [Board of Revenue] [Substituted by Notification No. 9203(1)/I-A-463-1952, dated 11.02.1953.], While submitting his proposal for attachment to the [Board of Revenue] [Substituted by Notification No. 950-RS/I-A-1031(7)-1958, dated 18.03.1959.], the Collector shall report how he proposes to manage the land during the period of attachment and the period for which the attachment is proposed.(3)Where a holding is attached under Clause (d) of Section 279, the Collector shall forthwith make necessary arrangements for the cultivation of land either by grant of a lease under Section 291 or in such other manner as he considers desirable.]
