Section 187A(4) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(4)On the date fixed under sub-section (3) or any other date on which the case may be taken up the Collector shall if the land has been used for a purpose as aforesaid, discharge the notice, or unless for reasons to be recorded he allows further time, let out the land to an asami in the manner and upon terms to be prescribed and all the provisions of this Act, relating to an asami belonging to the class mentioned in Clause (b) of Section 133 shall apply to such asami as if he had been admitted to the land by the bhumidhar [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] personally.
