Section 165(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)in the case of a sirdar or an asami belonging to the clauses mentioned in [clause (e) and (f) of sub-section (1) of Section 21 or in] [Substituted by Notification No. 1950/I-A-2006-D-60, dated 21.03.1966.] clause (c) of Section 133 or in clause (b) of sub-section (3) of Section 13, shall be served personally on the Chairman of the Land Management Committee or sent to him by registered post, acknowledgement due;
