Section 43B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
43B. [ [Added by Notification No. 3266/I-A-1056-1954, dated 17.08.1954.]
Where in the course of service of notice under Section 46(1) issued to a recorded intermediary, or otherwise the Compensation Officer comes to know that the intermediary has died, he shall ascertain the names, from the Lekhpal and the Pradhan of the Land Management Committee through the Tahsildar, of all such persons as claim to be heirs of the deceased and issue notice to each one of such persons and also cause a general proclamation to be made in the village in which the property was situate, calling upon them to appear before him to a specified date to prove the extent of their interest in the estate of the deceased. The Compensation Officer shall thereupon take proceedings for determination of the legal heirs of the deceased.]
