Section 196A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
196A.
(1)The Assistant Collector shall cause the provisional statement in Z.A. Form 60-B to be published in the manner specified in sub-rule (2).(2)Copies of the notice in Z.A. Form 60-C shall be pasted on the notice board of the Tahsil and Gaon Sabha concerned within whose jurisdiction the land is situate. In additional the contents of the notice in Z.A. Form 60-C. shall cause the provisional statement in the village for general information.(3)Any person aggrieved by any entry in the statement in Z.A. Form 60-B may, within 15 days from the date of its publication under sub-rule (1) file an objection before the Assistant Collector in-charge of the sub-division, giving therein clearly the grounds of such objection. Every such objection shall be entered in a Misilband Register in Z.A. Form 60-D.
