Section 322(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)On receiving the application the Assistant Collector in-charge of the subdivision shall issue a notice to the remaining tenure-holders of the village asking them to show cause within one month of the receipt of notice why the consolidation applied for should not be made If on hearing the objections, if any, the Assistant Collector considers the consolidation inexpedient he shall record the reasons therefor and reject the application But if no reasonable grounds for rejecting the application have been shown he shall direct the Land Management Committee of the village to put up proposals for the consolidation of the land within three months of the date of the order.
