Section 293(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(4)[ The Collector is empowered to suspend realization of revenue and rent for a period of three months only from the date it becomes due but suspension for a longer period will require the sanction of' the Board of Revenue or the Government.] [Substituted by Notification No. 3036-RZ/I-A-610-60, dated 26.12.1960.]
