Section 278 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
278. [ [Substituted by Notification No. 365/I-A-2-1(2)-68, dated 28.01.1969.]
As soon as may be, after the holding is attached under sub-section (1) of Section 284, the Collector shall proceed to let out the holding to any person other than the defaulter, whom he thinks fit and who pays the whole of the arrears due on the holding before a lease is given to them in respect of that holding.]
