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State of Uttar Pradesh - Section

Section 285A in U.P. Zamindari Abolition and Land Reforms Rules, 1952

285A. [ [Substituted by Notification No. 4943/I-A-1059-1954, dated 16.11.1954.]

Every sale under Sections 284 and 286 shall be made either by the Collector in person or by an Assistant Collector specially appointed by him in this behalf. No such sale shall take place on a Sunday or other gazetted holiday or until after the expiration of at least thirty days from the date on which the proclamation under Rule 282 was issued.The Collector may from time to time postpone the sale.]