Section 14 in The U.P. Government Estates Thekedari Abolition Rules, 1960
14. [Section 14].
- The District Judge shall on receipt of the objection together with the report of the Collector in G.E.T.A. Form 17, fix a date for the hearing of objection and for taking evidence in support thereof, and give notice of the said date to the objector and the persons interested, if any, as reported by the Collector in the aforesaid Form. He may also, after recording the evidence led before him make such further enquiries as he may deem necessary in this connection, where after he may decide the question of title and may confirm, vary, increase or reduce the amount of compensation fixed by the Collector to whom a copy of the decree shall be forwarded.
