Section 214J(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)The Prescribed Authority, receiving the reference under sub-rule (2), shall proceed to decide the issue as far as possible within thirty days from the date of receipt of the reference. A copy of each finding together with Z.A. Form 61-A duly corrected, shall forthwith be sent to the Prescribed Authority from whom the reference was received as well as within whose jurisdiction other co-sharers affected by the finding might be residing.
