Section 186(3) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(3)If the tahsildar finds that the application has been duly made he shall cause to be served on the [bhumidhar with non-transferable rights] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] or the asami or publish in the manner prescribed a notice in the form to be prescribed requiring him to appear and show cause on a date to he fixed why the holding be not held as abandoned.
