Section 326 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
326.
On receipt of the consolidation proposals or if the proposals are not submitted within time, after the preparation of the proposals under the supervision of the Tahsildar, the Assistant Collector in-charge of the sub-division shall issue a proclamation inviting objections to the consolidation proposals within one month from the date of its affixation. One copy of the proclamation with a copy of the proposal shall be affixed to the notice board of the court-room and the other copy of the proclamation with a copy of the proposal shall be pasted at some conspicuous place in the village. A copy of the proclamation shall also be served upon the farm.
