Section 14(3) in U.P. Consolidation of Holdings Rules, 1954
(3)A list of all such guardians together with the names of their wards shall be published in the village and any person interested in the ward may file an objection against such appointment before the Consolidation Officer within fifteen days of such publication, whose orders shall, subject to the modification, if any, made by orders passed under Section 48, be final.] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
