Section 115P(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(4)The Collector shall call upon all persons interested in the order of allotment to appear and present their case before him. It shall not be necessary to record evidence but the memo of the day to day inquiry shall be kept on record by the Collector. On making inquiries, if he is satisfied that the allotment is irregular, he may cancel the allotment and thereupon the right, title an interest of the allottee and of every other persons claiming through him in the land shall cease.
