Section 205AA in U.P. Zamindari Abolition and Land Reforms Rules, 1952
205AA. Publication of the schedules of average surplus produce.
- After such scrutiny as it may consider necessary the Board shall publish the schedule and the report for general information and objections. It shall only be necessary to publish the following papers in the official Gazette, with a notification stating therein where the copies of the full report would be available for inspection and also for sale to the public :(a)A list of villages comprised in each assessment circle indicating clearly villages of marked inferiority or superiority(b)The schedule of the average surplus produce for each type of soil, per acre weighted average surplus produce for the circle and its modification for villages of marked inferiority or superiority.(c)A statement giving a rough estimate of the revenue that may be assessed for the circle and each village.(d)A list of precarious villages where settlement is proposed for a shorter period.The Board shall cause copies of the schedule of average surplus produce, and copies of the report to be affixed or otherwise laid open for public inspection at the Collectorate, the Tahsil and the Settlement Office, where the Settlement Officer's full report explaining the proposed revenue and the map of the tract shall be exhibited. The Board shall cause printed copies of the full report to be made available for sale to the public both at the Settlement Office and the Government Press.One month shall be allowed from the date of publication for objections, which shall be filed before the Settlement Officer The Settlement Officer shall consider such objections and forward them with his comments through the Commissioner for the orders of the Board.
