Section 178A(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)Where the settlement of land made by the Land Management Committee, as approved by the Assistant Collector-incharge of the Sub-Division is challenged under sub-section (4) of Section 198 by any person aggrieved or where the Collector intends to take suo moto action, the Collector may pass suitable interim orders by way of stay of proceedings or otherwise.
