Section 196A(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)Any person aggrieved by any entry in the statement in Z.A. Form 60-B may, within 15 days from the date of its publication under sub-rule (1) file an objection before the Assistant Collector in-charge of the sub-division, giving therein clearly the grounds of such objection. Every such objection shall be entered in a Misilband Register in Z.A. Form 60-D.
