Section 331A(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)The Assistant Collector-in-charge of sub-division after reframing the issue, if necessary, shall proceed to decide such issue in the manner laid down for the making of a declaration under Section 143 or 144, as the case may be, and return the record together with his finding thereon to the court which referred the issue.
