Section 205N(c) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(c)issue a notice drawing attention to the provisions of Sections 261, 263 and 274 of the Act, stating that applications for abatement, enhancement, determination and fixation of land revenue under these sections may be presented to him at any time within one month, after the date on which assessment proposals are published under Section 265 Rule or 205-AA, or Rule 205-EE.
