Section 205N in U.P. Zamindari Abolition and Land Reforms Rules, 1952
205N.
He shall before commencing village inspections-(a)issue a notice to be affixed at the village Panchayat Ghar or other conspicuous place, fine each village containing a list of relevant matters on which he intends to make enquiry;(b)cause a proclamation to be made in each village about the date of his inspection and such proclamation shall be made at least a week in advance;(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.
