Section 200 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
200.
[(1)] [Renumbered by Notification No. 3559-RS/I-A-1066-1958, dated 04.10.1958.] The revenue or local rate so remitted shall be reimposed by the Collector when he is satisfied that the trees have been cut down or have decayed even though the land may not have been brought under cultivation.(2)[ The Collector shall assess the land revenue on the grove-land referred to in Clause (a) of Rule 197 when it ceases to be a grove-land in accordance with the sanctioned rent rates applicable to hereditary tenants.] [Added by Notification No. 3559-RS/I-A-1066-1958, dated 04.10.1958.](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.]
