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[Cites 0, Cited by 0] [Section 272] [Entire Act]

State of Uttar Pradesh - Subsection

Section 272(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(3)Where a holding is attached under Clause (d) of Section 279, the Collector shall forthwith make necessary arrangements for the cultivation of land either by grant of a lease under Section 291 or in such other manner as he considers desirable.]