Section 172 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
172. Section 230 (2)(i)
- [(1) An application under Section 194 for declaration of the extinction of tenure-holder's rights shall be filed in the court of the Assistant Collector in-charge of the Sub-Division by the Land Management Committee in whose local jurisdiction the extinction has occurred. Where on the application of the Land Management Committee or on facts coming to his notice otherwise, the Assistant Collector is satisfied that there is a prima facie, case for declaration of the extinction of the tenure holder's rights under Section 194, he shall issue a proclamation in Z.A. Form 57 and where the tenure-holder is alive, a copy of the proclamation shall be served on him in person asking him to show cause why the declaration in question should not be granted.] [Substituted by Notification No. 1583(A)/I-A-614-60, dated 20.11.1961.](2)The Assistant Collector shall, on the date fixed in the proclamation, and after personal service, if required, has been effected, proceed to make such inquiry as he deems necessary.(3)If after inquiry, he comes to the conclusion that a declaration in favour of the Land Management Committee should be made, he shall make a declaration to that effect and specify the numbers of the plots with their respective areas of which the Committee is entitled to take a possession. The possession shall then be delivered to the Committee on behalf of the [Gaon Sabha] [Substituted by Notification No. 5846/I-A-270-60.] in accordance with the procedure laid down in Rule 154.
