Section 214J(6) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(6)Where no objection has been filed under sub-rule (1) or when an objection has been filed and has been disposed of in accordance with the said sub-rule (1) and the statement in Z.A. Form 61-B [copy remaining with the Prescribed Authority under sub-rule (4) of Rule 214-E] has been amended, altered or modified accordingly, the Prescribed Authority shall sign the same and also affix his seal thereto. The statement in Z.A. Form 61-B when so signed and sealed shall become final.
