Section 176(5) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(5)If the Assistant Collector in-charge of the Sub-Division finds that the whole or part of the decision taken by the Committee is not in accordance with the provisions of the Act and Rules, he shall record his disapproval on the list in Z.A. Form 57-B and return the papers to the Chairman.]
