Section 196B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
196B.
(1)Where an objection has been filed or where any error or omission otherwise comes to his knowledge, the Assistant Collector in-charge of the subdivision shall after afording the parties interested reasonable opportunity of being heard and of producing evidence, if any, decide the objection or correct such error or omission.(2)Where no objection has been filed under sub-rule (1) or, when an objection has been filed and has been disposed of in accordance with the said sub-rule (1), the entries in the statement in Z.A. Form 60-A and Z.A. Form 60-B shall be amended wherever necessary The Assistant Collector in-charge of the subdivision shall thereafter sign the entries in these statements and also affix his seal thereto. The statement in Z.A Form 60-B, when so signed and sealed, shall become final.
