Section 58 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
58. Section 64(1).
- When the compensation assessment roll has been prepared the particulars of dispute shall be entered in the remarks column of the compensation assessment roll against the estate or estates concerned. The entry shall contain the following particulars:(1)Name, parentage and address of the objector.(2)Nature of plaint or objection.(3)Date of filing plaint or objection in original court.(4)Court in which proceedings are pending.
