Section 257 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
257. Terms of the settlement.
- A settlement shall remain in force for a period of [twenty years] [Substituted by U.P. Act No. 35 of 1976.].[* * *] [The first proviso omitted by U.P. Act No. 34 of 1974.]Provided [* * *] [Word 'further' omitted by U.P. Act No. 34 of 1974.] that when in the opinion of the State Government, a revision settlement is inexpedient or when such settlement has, for any cause, been delayed, the State Government may extend the term of the settlement for the time being in force by such period as it may think fit.
