Section 300 in The U.P. Co-operative Societies Rules, 1968
300.
On receipt of the application under Rule 299, the Assistant Collector shall issue a notice to the remaining tenure-holders of the Village requiring them to show cause within one month of the date of receipt of notice as to why the consolidation applied for by the society may not be made. If after hearing the objections, if any, the Assistant Collector considers that the consolidation is inexpedient, he shall record the reasons therefor and reject the application for consolidation. If there are no reasonable grounds for such rejection, he shall direct the Land Management Committee of the Village to put up proposals for consolidation of the land within three months of the date of the order.
