Section 13(3) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
(3)Where an appeal is preferred under this section, the [Commissioner] [Ibid.] may stay enforcement of the order appealed against for such time and on such conditions as may be considered just and proper :[Provided that the enforcement of the order appealed against shall not be stayed in respect of that part of the land the surplus character of which was either not disputed in an objection under sub-section (2) of Section 10 or under sub-section (2) of Section 11 or is not disputed in the appeal and any stay order passed under this sub-section before twenty-eighth day of September, 1970 shall, on an application being made in that behalf to the appellate Court by the State Government, be modified by that Court accordingly :Explanation. - For the purposes of this proviso any dispute respecting the regularity, validity or legality of a notice under Section 9 or Section 10 or of the proceedings before the Prescribed Authority shall not, by itself, be deemed to be a dispute respecting the surplus character of land.] [Substituted by U P. Act No. 35 of 1970.][13A. Redetermination of surplus land in certain cases. - (1) The Prescribed Authority may, at any time, within a period of two years from the date of the notification under [sub-section (4) of Section 14] [Inserted by U.P. Act No. 18 of 1973.], rectify any mistake apparent on the face of the record :Providing that no such rectification which has the effect of increasing the surplus land shall be made, unless the Prescribed Authority has given notice to the tenure-holder of its intention to do so and has given him a reasonable opportunity of being heard.
