Section 121 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
121.
(1)Where an application under section 134 (1) has been made by or on behalf of a co-sirdar referred to in rule 116 (2), the Assistant Collector shall fix a date of hearing and shall issue notices to the co-sirdars who have not joined in the application to show cause why the application should not be allowed.(2)If on the date of hearing no objection is filed, by the co-sirdars to whom notices were issued under sub-rule (1), and the Assistant Collector is satisfied that the conditions laid down in Rule 119 (4) are fulfilled, he shall grant the declaration in accordance with section 135.(3)If on the date of hearing of the application, any objection is filed, the Assistant Collector, shall hear and decide the same and pass such orders as appears to him just and proper.]
