Section 85E(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)Before making an application for the rehabilitation grant on behalf of the debtor-intermediary under Section 79-A. the Collector seized of the Encumbered Estates Act case shall enquire, on the basis of the particulars of estates available in the Encumbered Estates Act case file, from the Rehabilitation Grants Officer concerned and the debtor-intermediary whether application under Section 79 has been filed or not. If no such application has been filed, or if it has been filed but has been found to be defective or is found to have been rejected on account of any laches of the debtor, the Collector shall issue notice, to the debtor-intermediary requiring him to submit within fifteen days from the receipt of the notice-(a)a list of all his estates situate in Uttar Pradesh, other than those reported to be liable to attachment or sale under the provisions of sub section (2) of Section 19 of the U.P. Encumbered Estates Act, along with an affidavit;(b)copies of compensation assessment rolls in Z.A. Form 27 of all his estates situate in Uttar Pradesh, and(c)additional information in Annexure 1 to Rehabilitation Grant Form 3, along with the copy of the deed relating to the creation of waqf, trust or endowments in case the debtor-intermediary is a waqf, trust or endowment.
