Section 205HH in U.P. Zamindari Abolition and Land Reforms Rules, 1952
205HH.
(1)The Board after considering the objections lodged shall pass provisional orders, approving or modifying the assessment proposals and submit the assessment report, together with the Commissioner's review and the Boards order to Government for final orders.(2)The Government shall cause the assessment report, the Commissioner's review and the Board's order to be published for general information and objections. In the official gazette, it shall be necessary to publish only the following papers, with a notification stating that copies of the full report are available for inspection and for sale to public :(a)The Board's order and the Commissioner's review;(b)A Schedule of average surplus produce for each class of soil in the circle;(c)A list of villages were the settlement has been done for the full term;(d)A statement showing the total land revenue of each circle.(3)The Board shall cause copies of the full report, the review and the Board's order to be laid open for public inspection at the Collectorate, the Tahsil and the Settlement Officer and shall also make printed copies of full report available for sale to the public at the Settlement Officer and at the Government Press.
