Section 186 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
186.
The provisions contained in the U.P. Tenancy Act, 1939, as regards the hearing and decision of suits under the said Act shall apply to the proceeding under Section 232 [* * *] [Deleted by Notification No. 1214/I-A-1056-1954, dated 09.04.1955.].
