Section 205HH(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)The Government shall cause the assessment report, the Commissioner's review and the Board's order to be published for general information and objections. In the official gazette, it shall be necessary to publish only the following papers, with a notification stating that copies of the full report are available for inspection and for sale to public :(a)The Board's order and the Commissioner's review;(b)A Schedule of average surplus produce for each class of soil in the circle;(c)A list of villages were the settlement has been done for the full term;(d)A statement showing the total land revenue of each circle.
