Section 115BB(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)The Assistant Collector in charge of the sub-division shall be the authority by which the compensation to be paid under Section 117, shall be assessed and paid :Provided that in determining the compensation to be paid under Section 117, the [Gaon Sabha] or the local authority concerned or its representative shall be given an opportunity of being heard.
