Section 246 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
246. [ Procedure for determination of land revenue. [Substituted by U.P. Act No. 35 of 1976.]
(1)For the purposes of determining the land revenue payable by bhumidhars [* * *] under Section 245, the Assistant Collector shall cause to be prepared a Provisional Statement for each village.(2)The Provisional Statement shall be published in such form as may be prescribed.(3)Any person aggrieved by any entry in the Provisional Statement may file an objection to the Assistant Collector-in-charge of the sub-Division within fifteen days from the date of publication of the Provisional Statement under subsection (2).(4)The Assistant (Collector-in-charge of the sub-Division shall, after affording reasonable opportunity' of being heard, decide the objection and his decision shall be final.(5)The Provisional Statement shall, if necessary, be revised in accordance with an order under sub-section (4) and thereupon it shall be signed and sealed by the Assistant Collector in-charge of the sub-Division and shall become final and conclusive.(6)The Assistant Collector in-charge of the sub-Division may correct any clerical or arithmetical mistakes in the statement referred to in sub-section (5) or any error arising therein from any accidental slip or omission.]
