Section 214J in U.P. Zamindari Abolition and Land Reforms Rules, 1952
214J.
(1)Where an objection has been filed under Rule 214-1 or where any error or omission otherwise comes to his knowledge, the Prescribed Authority shall, after affording the parties interested reasonable opportunity of being heard and of producing evidence, if any, decide the objection or correct such error or omission after taking into account the findings in respect of share in a joint holding as hereinafter provided.(2)Where a co-sharer of a joint holding residing in a halqa other than the halqa in which such holding is situate, files an objection involving the question of determination of his share therein, the Prescribed Authority before whom such objection is filed, shall frame an issue to that effect and refer the same to the Prescribed Authority within whose jurisdiction such holding is situate.(3)The Prescribed Authority, receiving the reference under sub-rule (2), shall proceed to decide the issue as far as possible within thirty days from the date of receipt of the reference. A copy of each finding together with Z.A. Form 61-A duly corrected, shall forthwith be sent to the Prescribed Authority from whom the reference was received as well as within whose jurisdiction other co-sharers affected by the finding might be residing.(4)The finding recorded under sub-rule (3) shall be binding on the Prescribed Authority making the reference who shall thereafter proceed to decide the remaining parts of the objection.(5)Notwithstanding anything in the foregoing provisions the issue of determination of shares under sub-rule (2) shall be decided by the S.D O. or the Tahsildar.(6)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) and the statement in Z.A. Form 61-B [copy remaining with the Prescribed Authority under sub-rule (4) of Rule 214-E] has been amended, altered or modified accordingly, the Prescribed Authority shall sign the same and also affix his seal thereto. The statement in Z.A. Form 61-B when so signed and sealed shall become final.
