Section 8 in The U.P. Area Development (Regulation of Water Supply) (Osrabandi) Rules, 1979
8. Hearing of objections.
- On receipt of the papers referred to in sub-rule (4) of Rule 7 the Deputy Revenue officer shall fix a date giving ten days, notice for the hearing of objections made by the landholders. The Deputy Revenue Officer shall hear and settle the objections in the presence of the Chairman, Chak Samitis, and make such corrections as may be considered necessary A. D. (O)Form 3 as approved by the Deputy Revenue Officer shall be treated as final. A copy of this form shall then be posted by the amin in the Panchayat Ghar or other conspicuous place of the village concerned and a duplicate copy thereof duly signed by at least five prominent inhabitants of the village including the Chairman, Chak Samiti, shall be returned for record in the file as evidence of the action taken under this rule.
