Section 193E in U.P. Zamindari Abolition and Land Reforms Rules, 1952
193E.
(i)After the draft compensation statements has been drawn up, the Compensation Officer shall cause a notice in Z A. Form 111 to be published in the official Gazette.(ii)A copy of the aforementioned notice along with a certified extract of the draft compensation statement shall be served on the land-holders in the manner specified in the Code of Civil Procedure.
