Section 21(1) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
(1)The Prescribed Authority shall hear any person showing cause under sub-section (2) of Section 19 or in pursuance of any order under sub-section (2) or sub-section (3) of Section 20, and after affording an opportunity to such person for the production of evidence, give his decision in writing with reasons therefor. The Prescribed Authority shall prepare and declare the assessment roll in accordance with such decisions.
