Section 122B(4) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(4)If the Assistant Collector is of opinion that the person showing cause is not guilty of causing the damage or misappropriation or wrongful occupation referred to in the notice under sub-section (2) he shall discharge the notice.(4-A) Any person aggrieved by the order of the Assistant Collector under sub-section (3) or sub-section (4) may, within thirty days from the date of such order, prefer a revision before the Collector on the grounds mentioned in clauses (a) to (e) of Section 333.(4-B) The procedure to be followed in any action taken under this section shall be such as may be prescribed.(4-C) Notwithstanding anything contained in Section 333 or Section 333-A, but subject to the provisions of this section-(i)every order of the Assistant Collector under this section shall, subject to the provisions of sub-sections (4-A) and (4-D), be final,(ii)every order of the Collector under this section shall, subject to the provisions of sub-section (4-D), be final.(4-D) Any person aggrieved by the order of the Assistant Collector or Collector in respect of any property under this section may file a suit in a Court of competent jurisdiction to establish the right claimed by him in such property.(4-E) No such suit as is referred to in sub-section (4-D) shall lie against an order of the Assistant Collector if a revision is preferred to the Collector under sub-section (4-A).Explanation. - For the purposes of this section, the expression 'Collector' means the officer appointed as 'Collector' under the provisions of the U.P. Land Revenue Act, 1901 and includes an Additional Collector].[(4-F) Notwithstanding anything in the foregoing sub-sections, where any agricultural labourer belonging to a Scheduled Caste or Scheduled Tribe is in occupation of any land vested in a Gaon Sabha under Section 117 (not being land mentioned in Section 132) having occupied it from before [May 13, 2007] [Substituted by U.P. Act No. 24 of 1986.] and the land so occupied together with land, if any, held by him from before the said date as bhumidhar, sirdar or asami, does not exceed 1.26 hectares (3.125 acres), then no action under this section shall be taken by the Land Management Committee or the Collector against such labourer, and [he shall be admitted as bhumidhar with non-transferable rights of that land under Section 195 and it shall not be necessary for him to institute a suit for declaration of his rights as bhumidhar with non-transferable rights in that land.] [Substituted by U.P. Act No. 11 of 2002 (w.e.f. 21.6.2002).]]Explanation. - The expression "agricultural labourer" shall have the meaning assigned to it in Section 198.
