Section 205I in U.P. Zamindari Abolition and Land Reforms Rules, 1952
205I.
When the Settlement Officer is appointed he shall satisfy himself that the necessary notifications as to the area under settlement and as to the appointment and powers of Officers have been published. He shall take steps to rectify any omission and shall see that all the necessary notifications are published in respect of fresh areas coming under survey, record and settlement operations from time to time.
