Section 172(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(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.
