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[Cites 0, Cited by 0] [Section 115S(1)] [Section 115S] [Entire Act]

State of Uttar Pradesh - Subsection

Section 115S(1)(v) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(v)The Tahsildar shall fix a date for hearing of objection and issue notice to the Bhumi Prabandhak Samiti concerned and the highest bidder of the auction to show cause and produce evidence, if any, on the aforesaid date as to why the auction should not be set aside, The objector shall also be served with a notice to produce upon on the said date of hearing such evidence, in support of his objection as he may like. After hearing the parties and considering the evidence produced, the Tahsildar shall, for reasons to be recorded in writing pass order upholding or setting aside the auction. In particular, the Tahsildar will set aside the auction where he is of opinion hat the auction was unfair or illegal or the highest bid offered was inadequate as compared to the average bid in the preceding three years. The order passed by the Tahsildar shall be immediately communicated to the Bhumi Prabandhak Samiti concerned, the highest bidder and the objector.