Section 85E(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)The application for determination and payment of rehabilitation grant under Section 79-A, shall be filed by the Collector on behalf of the debtor-intermediary in Rehabilitation Grant Form 3-A, before the Rehabilitation Grants Officer through an official authorized in this behalf in writing on the basis of the information available in the file of the Encumbered Estates Act case and that collected under sub-rule (1) and (2) If the land revenue of all the estates of debtor-intermediary is Rs. 10,000 or above, no application for rehabilitation grant shall be made on his behalf by the Collector
