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State of Uttar Pradesh - Section

Section 205SS in U.P. Zamindari Abolition and Land Reforms Rules, 1952

205SS. Power of Board to issue instructions.

- Subject to the provisions of the Act and these rules, the Board of Revenue may, from time to time, issue directions to the Settlement Officers, with regard to details of procedure to be followed in soil classification, formation of assessment circles, calculation of average surplus of produce for each class of soil, the estimation of percentage of average surplus produce to be charged as land revenue and such other matters as it considers necessary. It shall also prescribe forms, for working out the average surplus produce and lay down procedure to be followed in disposal of objections, appeal and revision during the settlement operations.]Section B - Payment, Credit and Refund of Land Revenue