Section 119(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(4)Where the Assistant Collector is satisfied that the amount required by section 134(3) has been properly deposited and the application is otherwise in order, he shall make on order declaring the applicant to be the bhumidhar of the land specified in such order and shall also direct that necessary corrections be made in the record-of-rights.
