Section 42(2) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(2)Collector shall not cancel suo motu any allotment on technical ground or where the allottee was entitled under the aforementioned paras to be admitted as sirdar or asami. [Vide G.O. No. 1532-A/I-A-8-2(5)-67, dated 21st October, 1969].(B)Settlement of land, etc. [Rule 178-A, U.P.Z.A. & L.R. Rules]. - (1) Where the settlement of land made by the Bhumi Prabandhak Samiti, as approved by the Collector is challenged under sub-section (4) of Section 198, U.P.Z.A. & L.R. Act by any person aggrieved or where the Collector intends to take suo motu action, the Collector may pass suitable interim orders by way of stay of proceedings or otherwise.
