Section 24 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
24.
As soon as may be after the preparation of the statement in Z.A. Form 17 the Compensation Officer shall serve or cause to be served upon an intermediary, who holds land in his personal cultivation or as sir, khudkasht or intermediarys grove in excess of his proportionate share in the estate or estates concerned; a notice to appear and file within [30] [Substituted by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.] days of the service thereof a written statement containing full particulars about the land, not exceeding in valuation the gross assets of the intermediary, in which he wishes to acquire the rights of bhumidhar. [The Compensation Officer shall after considering the written statement, direct any subordinate Assistant Collector to demarcate] [Substituted by Notification No. 3195/1-A-3594-1959, dated 30.06.1962.], the land in which Bhumidhari rights accrue to the intermediary in accordance with Section 18 read with subsection (2) of Section 15 of the Act. In making the demarcation the Assistant Collector shall avoid the sub-division of a plot as far as possible.
