Section 155 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
155. [ [Substituted by Notification No. 4311-RS/I-A-1078-1958, dated 14.12.1959.]
When delivery of possession has been made in accordance with Rule 154 or 154-A, the Kurk Amin or the Commissioner, as the case may be, shall submit his report with the particulars required by the said rules to the Court which issued the order for delivery of possession.]
