Section 248(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)The State Government may prescribe the date or dates from which and the instalments in which the land revenue shall be payable by bhumidhars [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] referred to in Sections 245 and 246.
