Section 87(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)The general notice to be published under Section 85(2) shall be in R.G. Form 14-A. It shall be published in Gazette, pasted on the notice board of the office of the Rehabilitation Grants Officer and a copy shall be sent to the Chairman of the Land Management Committee concerned for publicity. The time allowed for filing objections in such cases shall be [one month] [Substituted by Notification No. 4311-RS/I-A-1078-1958, dated 14.12.1959.] from the date of such publication in the Gazette.]
