Section 167(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(4)If the [Lekhpal] [Substituted by Notification No. 950-RS/I-A-1031(7)-58, dated 18.03.1959.] reports that possession has not been given up the Tahsildar shall reject the application and inform the sirdar or asami and the Chairman of the Land Management Committee accordingly.
