Section 101H in U.P. Zamindari Abolition and Land Reforms Rules, 1952
101H.
Any person not included as a party in the reference may, upon application being made by him to the Mines Tribunal within fourteen days from the date of commencement of the case, be entitled to be joined as a party to the reference.Explanation. - For the purpose of this rule, the trial of a reference (case) shall be deemed to commence from the date fixed for the first hearing of the reference.
