Section 247A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
247A. [ [Added by Notification No. 5846/I-A-270-61.]
The warrant of arrest may be executed by any one of the process-servers referred to in Rule 244 or an Amin or any other officer whose name is entered in the warrant of arrest. Where the person authorised to execute the warrant is a process-server who has not furnished any security to Government, an Amin shall be deputed to accompany such process-server.]
