Section 255 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
255. Appointment and powers of Settlement Officers.
- The State Government may appoint an officer (hereinafter called the Settlement Officer) to be incharge of the settlement of any district oi part thereof and as many Assistant Settlement Officers as it may deem lit; and such officers shall, so long as the district or the part is under settlement, exercise the powers conferred upon them by this Act.
