Section 196B(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)Where no objection has been filed under sub-rule (1) or, when an objection has been filed and has been disposed of in accordance with the said sub-rule (1), the entries in the statement in Z.A. Form 60-A and Z.A. Form 60-B shall be amended wherever necessary The Assistant Collector in-charge of the subdivision shall thereafter sign the entries in these statements and also affix his seal thereto. The statement in Z.A Form 60-B, when so signed and sealed, shall become final.
