Section 151(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)On receipt of the report from the Lekhpal or information from any interested party or on facts otherwise coming to his notice, the Assistant Collector, First class shall call upon the persons concerned through notice in Z.A. Form 50-A to show cause within 15 day s why action under section 163 should not be taken in respect of the land in question.
