Section 285J in U.P. Zamindari Abolition and Land Reforms Rules, 1952
285J. [ [Substituted by Notification No. 196-11-3-(11)-7-3-Rajaswa-1, dated 18.02.1974.]
On the expiration of thirty days from the date of the sale if no such application as is mentioned in Rule 285-H or Rule 285-1, has been made or if such application has been made and rejected by the Collector or the Commissioner, the Collector shall pass an order confirming the sale after satisfying himself that the purchase of land in question by the bidder would not be in contravention of the provisions of Section 154. Even order passed under this rule shall be final.]
