Section 256 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
256. Transfer of duties of Collector to Settlement Officer.
- Where a district or any part thereof is under settlement, the State Government may, by notification in the Gazette, transfer to the Settlement Officer, the duty of maintaining the maps and the field books and preparing the annual register and the Settlement Officer shall thereupon possess all the powers conferred on the Collector under Chapter III of the United Provinces Land Revenue Act, 1901.
