Section 86 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
86. Objections on the application under Section 79.
- Any person interested may, on or before the date specified in the notice, file an objection disputing the correctness or nature of an entry in the application or pointing out any omission therefrom if it affects or is likely to affect-(a)the determination of the property or estates comprised in the waqf, trust or endowment;(b)the determination of the property or estates set apart, used or intended to be used for religious or charitable purposes; or(c)the determination of the income or part of the income from such property or estates set apart or used for religious or charitable purposes; and(d)the determination of the amount of rehabilitation grant payable to the applicant :Provided that no objections shall be entertained insofar as it disputes the correctness of the amount of gross assets or net assets determined in respect of the estates under Chapter III.
