Section 129 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
129.
(1)The Court shall, after the plaint has been filed, issue a notice to the co-tenure-holders of the holding calling upon them to appear and file objections, if any, on a date to be fixed by him.(2)If objections are filed, the court shall hear and decide them before making any partition of the holding.
