Section 292A(8) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(8)[ The Collector is empowered to suspend realization of revenue or rent for a period of three months only from the date the amount falls due but suspension for longer period will require the sanction of the Board of Revenue or Government.] [Substituted by Notification No. 3036-RZ/I-A-610-60, dated 26.12.1960.]
