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[Cites 0, Cited by 0] [Section 205M] [Entire Act]

State of Uttar Pradesh - Subsection

Section 205M(i) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(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.