Section 208F in U.P. Zamindari Abolition and Land Reforms Rules, 1952
208F.
(1)A remission certificate granted under Rule 208-C may on the application of the State Government or any person interested, be cancelled or modified by the Assistant Collector for any of the following reasons, namely-(a)that the certificate was obtained fraudulently by the making of a false suggestion or by concealment of something material to the case or by means of an untrue allegation of a fact though such allegation was made in ignorance or inadvertently; and(b)that a decree or order passed by a Competent Court in a suit or other proceeding with respect to the holding for which certificate has been granted shows that the holder was not entitled to the certificate aforesaid.(2)Where the certificate is cancelled under sub-rule (1), the Assistant Collector shall send a requisition to the Public Debt Office, Lucknow, in Z.A. Form 91 for issue of bond identical to that which had been transferred under Rule 208-A. The provisions of Rule 120-D shall apply mutatis mutandis with regard to issue of bond delivery thereof, etc. :Provided that in case any amount is found payable by the holder of the remission certificate to the State Government as a result of cancellation of the certificate, it shall be payable forthwith in cash by the holder of the certificate aforesaid and in case of default it shall be realizable as arrears of land revenue and until such realization the identical Zamindari Abolition Compensation Bond received from the Public Debt Office under sub-rule (2) shall not be delivered to the holder thereof.(3)As soon as a remission certificate is cancelled, the Assistant Collector shall direct that entries of remission of land revenue made in the khatauni or jamabandi to be expunged therefrom.
