Section 169(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)[ If the tenure-holder docs not appear in spite of service or publication of the notice as laid down in sub-rule (1). or if the tenure-holder appears and does not contest the notice Tahsildar shall, except where the holding or any part thereof has been mortgaged under sub-section (2) of Section 153 and the mortgage has not been fully redeemed, declare the holding as abandoned and order the annual registers to be corrected accordingly. If the tenure-holder appears and contests the notice, the Tahsildar shall drop the proceedings.] [Substituted by Notification No. 3223/I-A-553-61, dated 11.08.1964.]
