Section 252(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)The State Government may, at any time not earlier than [twenty years] [Substituted by U.P. Act No. 35 of 1976.] from the commencement of this Act, direct a settlement (hereinafter referred to as the original settlement) of the land revenue of any district or part thereof:[* * *] [Proviso to sub-section (1) and sub-section (2) omitted by U.P. Act No. 35 of 1976.]
