Section 214J(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)Where an objection has been filed under Rule 214-1 or where any error or omission otherwise comes to his knowledge, the Prescribed Authority shall, after affording the parties interested reasonable opportunity of being heard and of producing evidence, if any, decide the objection or correct such error or omission after taking into account the findings in respect of share in a joint holding as hereinafter provided.
