Section 119 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
119.
(1)The Assistant Collector shall thereupon scrutinize the application and may examine on oath the applicant or any other person whose evidence he considers necessary.(2)The Assistant Collector shall make a memorandum of the statements recorded by him and shall sign it.(3)If the Assistant Collector finds that the amount deposited under rule 116 is less than the amount specified in section 134(3), he may grant time to the applicant to make up the deficiency.(4)Where the Assistant Collector is satisfied that the amount required by section 134(3) has been properly deposited and the application is otherwise in order, he shall make on order declaring the applicant to be the bhumidhar of the land specified in such order and shall also direct that necessary corrections be made in the record-of-rights.
