Section 332 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
332. Sections 318(2)(n)(o)(p)(q)(s) and (t).
- The following matters maybe governed by the bye-laws of the farms-(i)the contribution of land, funds and other property by members, their valuation and adjustment;(ii)the remuneration and wages to be paid to members working on the farm;(iii)the payment of expenses and other dues of the farm,(iv)the distribution of the produce and the profits of the farm;(v)the conduct generally of the affairs of the farm and its working.(vi)the liquidation of personal debts of members and the regulation of their credit.
