Section 137(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)A declaration granted under Section 135 [as it stood immediately before the commencement of the Uttar Pradesh Land Laws (Amendment) Act, 1977] may, on the application of any person interested (including the State Government) be cancelled or modified by the Assistant Collector on any of the following grounds, namely-(a)that the declaration was obtained fraudulently by making of a false suggestion or by the concealment from the Assistant Collector of something material to the case;(b)that the declaration was obtained by means of an untrue allegation of a fact essential in point of law to justify the grant thereof though such allegation was made in ignorance or inadvertently; and(c)that a decree or order passed by a Competent Court in a suit or other proceedings with respect to the holding for which declaration was made shows that the applicant was not entitled thereto.
