Section 143B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
143B. [ Inquiry by the Collector on application referred to in Rule 143-A. [Inserted by Notification No. 174/1-A-3-1(1)-69, dated 21.01.1971.]
- The Collector shall on receipt of an application referred to in Rule 143-A, make such inquiry as may appear to him to be necessary and he may also, cause to be made a local inquiry by an officer not below the rank of a Naib-Tahsildar. The Collector may also refer the application to the Tahsildar concerned for verification of the facts stated therein, and for a report as to the circumstances of the applicant and his means of livelihood or any other matter concerning the application on which he may desire to obtain information.]
