Section 52 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
52. Order of allotment of land and its consequences. [Rule 115-P, U.P.Z.A. & L.R. Rules].
(1)The Collector may, of his own motion or on the application of any person aggrieved by any order of allotment of land under Para 47 or 48, proceed to make an enquiry in the manner give hereunder.(2)The allottee and Bhumi Prabandhak Samiti shall be necessary parties to all such cases.(3)The Collector on the application of any party or otherwise may pass suitable interim orders at any time before the final disposal of the case.(4)The Collector shall call upon all persons interested in the order of allotment to appear and present their case before him. It shall not be necessary to record evidence but only one record of report of the day to day inquiry shall be kept on record by the Collector. On making inquiries, if he is satisfied that the allotment is irregular, he may cancel the allotment and thereupon the right, title and interest of the allottee and of every other person claiming through him in the land shall cease.(5)The order of the Collector under the preceding sub-para shall be final.
