Section 121(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)Where an application under section 134 (1) has been made by or on behalf of a co-sirdar referred to in rule 116 (2), the Assistant Collector shall fix a date of hearing and shall issue notices to the co-sirdars who have not joined in the application to show cause why the application should not be allowed.
