Section 280A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
280A. [ [Added by Notification No. 9203(1)/I-A-463-1952, dated 11.02.1953.]
When a lease is made under Section 284 the Collector shall issue orders for the necessary mutation of names to be made in the registers. No fee shall be levied in respect of any such mutation.]Sale of Immovable Property
