Section 25 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
25.
If the intermediary fails to comply with the notice mentioned in Rule 24, [the Compensation Officer may direct any subordinate Assistant Collector to proceed] [Substituted by Notification No. 3195/I-A-3594-1959, dated 30.06.1962.] forthwith to make I he demarcation and in doing so he shall make the area in which bhumidhari rights accrue as compact as possible.
