Section 255 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
255.
Every attachment and sale, of movable property in realization of revenue under Section 282 shall, unless the officer ordering the attachment otherwise directs, be made by a qurkamin. The fee levied for a warrant of attachment (Z.A Form 71) shall be [75 Naye Paise] [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.].[Note. - Entries in the counterfoils and outerfoils of Z.A. From 71 will be made at the tahsil and will be submitted to the Collector or Assistant Collector In-charge of the Sub-division for signature on the warrant of attachment in the outer-foil. After orders have been passed by the Collector or the Assistant Collector in charge of the sub-division, the book will be returned to the Tahsildar for necessary action. The outerfoil will after attachment, be kept with the Nathi in cases, further proceedings of sale and is, the counterfoil the Tahsildar will make an entry giving reference to the Nathi.] [Added by Notification No. 2744-RS/I-A-517-D-1956, dated 01.08.1958.]
