Section 35 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
35. Pending suit or proceeding regarding entries in the record of rights.
- Where any suit or proceeding is pending on the date of vesting, or is instituted on or after the said date before any civil or revenue Court in which the correctness of any entry in the record of rights mentioned in Section 32 is challenged. or is directly or indirectly in dispute, any party to a suit or proceeding may file a certified copy of the plaint or the objection before the Compensation Officer, but he shall not, on that account alone, be deemed to have become a party to the proceeding before the Compensation Officer.
