Section 187A(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)The notice under sub-section (1) shall state the grounds for believing that the land has not been used as referred to above, the period for which it is proposed to let it out to an asami and such particulars as may in his opinion be necessary for the information of the bhumidhar [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01 1977).] concerned.
