Section 151 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
151. [ [Inserted by Notification No. 110/11-1(4)-76-Rajaswa-1, dated 30.06.1976.]
(1)It shall be the duty of the Lekhpal to report to the Assistant Collector, First class through the Tahsildar all cases of transfers made in contravention of the provisions of sections 154 and 157-A as soon as they come to his notice.(2)The Tahsildar shall satisfy himself in the month of May every year that each Lekhpal has submitted all such reports. If there is no such transfer, the Lekhpal shall submit a negative report.(3)On receipt of the report from the Lekhpal or information from any interested party or on facts otherwise coming to his notice, the Assistant Collector, First class shall call upon the persons concerned through notice in Z.A. Form 50-A to show cause within 15 day s why action under section 163 should not be taken in respect of the land in question.(4)Before issuing a notice under sub-rule (3) the Assistant Collector, First class may make such inquiry as he deems proper and may obtain information on the following points-(a)full description of the land i.e., plot number, area, boundary, land revenue payable;(b)full addresses along with fathers name of both of the transferor as well as of the transferee;(5)The Assistant Collector, First class may, if he thinks fit, obtain any information from the Gaon Sabha concerned in respect of any transfer referred to in sub-rule (1).(6)After hearing the parties and making such further inquiry as he considers necessary, the Assistant Collector, First class shall pass necessary orders in accordance with section 163.]
