Section 214I in U.P. Zamindari Abolition and Land Reforms Rules, 1952
214I.
Any person aggrieved by any entry in the statement in Z.A. Form 61-B may, within fifteen days of the date of publication or service of' notice whichever is later file an objection before the Prescribed Authority of the halqa referred to in Rule 214-G giving therein clearly the grounds of such objection. Every such objection shall be entered in a misilband Register in Z A. Form 61-D.
