Section 178A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
178A. [ [Substituted by Notification No. U.O.-605/Rajaswa-1-2(8)/75, dated 01.11.1975.]
(1)Where the settlement of land made by the Land Management Committee, as approved by the Assistant Collector-incharge of the Sub-Division is challenged under sub-section (4) of Section 198 by any person aggrieved or where the Collector intends to take suo moto action, the Collector may pass suitable interim orders by way of stay of proceedings or otherwise.(2)Where the Collector makes an enquiry under sub-section (4) of Section 198, the Land Management Committee and the allottee of land shall be made parties and given an opportunity of being heard before final orders are passed.]
