Section 200(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)[ Before taking action cither under sub-rule (1) or under sub-rule (2), the Collector shall issue notice to the person or persons affected to show cause and produce necessary evidence, if any, within a period specified therein which shall not be less than fifteen days from the date of service of the notice, why the land revenue and local1 rate remitted under Rule 199 be not reimposed or why the proposed amount of land revenue calculated in accordance with sub-rule (2) above be not assessed on him/them. On receipt of objections the Collector shall, after making such further enquiry as he may deem necessary and after affording to the objector (s) reasonable opportunity of being heard, pass such orders in the matter as he may deem just and proper If no objections are filed within the period specified in the notice, the Collector shall make assessment as proposed.] [Added by Notification No. 9203(1)/IA-463-52, dated 11.02.1953.]
