Section 176A(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(4)Where the decision of the Land Management Committee regarding admission to any land is not approved by the Assistant Collector-incharge of the Sub-Division, steps will be taken afresh for settlement of such land in accordance with the procedure laid down in sub-rule (1) read with Rules 173 to 176-A. All contracts relating to a lease, licence or allotment of land shall be executed in duplicate. One copy of the contract shall be given to the lessee, licencee or allottee and the other copy shall be retained by the Land Management Committee for record.]
