Section 272B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
272B. [ [Added by Notification No. 9203(1)/I-A-463-1952, dated 11.02.1953.]
The directions contained in Paragraphs 713 to 716 of the Revenue Manual as to provision for the cost of collecting establishment and local management, shall apply mutatis mutandis to land under management after attachment for arrears of revenue.]
