Section 205O in U.P. Zamindari Abolition and Land Reforms Rules, 1952
205O.
The Settlement Officer shall use his best endeavours to ensure that the matters relating to his enquiry are discussed with the Pradhan, the members of the Gaon Sabha and tenure-holders or their representatives in the village he is inspecting and that full opportunity is given to them to represent their views and to make applications on matters connected therewith.
