Section 145 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
145.
On receipt of an application for [permission to make an] [Added by Notification No. 468/I-A-1544-1953, dated 04.09.1953.] exchange of land the Assistant Collector [shall cause to be calculated the rental value of the land proposed to be given in exchange and of the land proposed to be received in exchange at hereditary rates and] [Substituted by Notification No. 5468/I-A-1544-1953, dated 04.09.1953.] if he is satisfied that the exchange is not invalid according to the proviso to sub-section (1) of Section 161, call upon the parties, the lessees, mortgagees or holders of other encumbrances, if any, to show cause why the exchange should not be made. Every such notice shall be accompanied by a copy of the application which shall be supplied by the applicant.
