Section 192 in U.P. Revenue Code Rules, 2016

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(1)All the questions arising for determination in any summary proceeding under this Code or these rules shall be decided upon affidavits.

(2)The following proceedings shall be treated as summary proceedings, namely: Section#Particulars

Section	Particulars
24	Demarcation proceedings.
25	Proceeding regarding rights of way and othereasements.
26	Proceeding regarding removal of obstacle.
30(2)	Proceeding regarding physical division ofminjumla number.
31(2)	Proceeding regarding determination of shares.
32	Proceeding regarding correction of records.
35	Mutation proceedings.
38	Proceeding regarding correction of error oromission.
49	Proceeding regarding revision of map andrecords.
58	Proceeding regarding dispute arising in respectof any property referred to in sections 54, 56 or 57.
66	Proceeding regarding inquiry into irregularallotment of Abadi sites.
67	Proceeding regarding eviction of unauthorisedoccupants.
80	Proceeding regarding declaration fornonagricultural use.
82	Proceeding regarding cancellation ofdeclaration.
98	Proceeding regarding permission to transferBhumidhari land to person other than Scheduled Caste.
101	Proceeding for exchange.
105(2)	Proceeding for possession of Land.
128	Proceeding for cancellation of allotment andlease.
149	Proceeding for eviction of Government
&150	lessee.
193	Proceeding to set aside sale for irregularity.
195	Proceeding for setting aside of sale byCollector or Commissioner.
212	Proceeding for transfer of cases.

(3)The State Government or the Board may declare any other proceeding except the suits under the Code or these rules as the summary proceeding.

(4)The procedure for disposal of summary proceedings is contained in Revenue Court Manual.

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