Section 115P in U.P. Zamindari Abolition and Land Reforms Rules, 1952
115P. [ [Substituted by Notification No. 256/Rajaswa-1-3(l)-71.]
(1)The Collector may, of his own motion or on the application of any person aggrieved by any order of allotment of land under Rule 115-L or 115-M, proceed to make an inquiry in the manner given hereunder.(2)The allottee and Land Management Committee shall be necessary parties to all such cases.(3)The Collector on the application of any party or otherwise may pass suitable interim orders at any time before the final disposal of the case.(4)The Collector shall call upon all persons interested in the order of allotment to appear and present their case before him. It shall not be necessary to record evidence but the memo of the day to day inquiry shall be kept on record by the Collector. On making inquiries, if he is satisfied that the allotment is irregular, he may cancel the allotment and thereupon the right, title an interest of the allottee and of every other persons claiming through him in the land shall cease.(5)The order of the Collector under the preceding sub-rule shall be final.]
