Section 205EE in U.P. Zamindari Abolition and Land Reforms Rules, 1952
205EE.
When the Settlement Officer has completed the proposed assessment of any assessment circle, or of any tract for which it is convenient to submit a single assessment report, he shall publish the assessment report by posting notices in the Settlement Office, the Collectorate and the Tahsil headquarters and receive objections filed within one month from the date of such publication. He shall also send to each Pradhan of the Gaon Sabha a notice mentioning the dates on which these papers have been published and stating the place where they are open for inspection. On receiving objections, the Settlement Officer may modify the assessment report, if necessary
