Section 10(2) in The U.P. Bhoodan Yagna Rules, 1953
(2)The Tahsildar shall, before hearing the objections filed under Section 11, give notice to the declarant, the objector and the Gaon Panchayat concerned free of charge in the form shown in Appendix V in which grants of parti qadim and having made such enquiry as he deems fit, record his findings.
