Section 85C in U.P. Zamindari Abolition and Land Reforms Rules, 1952
85C.
(i)Every application under Section 79 shall be presented to the Rehabilitation Grants Officer by the intermediary concerned in person or by his duly authorized agent or counsel as provided under Section 84.(ii)Where the principal office of a waqf, trust or endowment or a corporation is not situate within the jurisdiction of any Rehabilitation Grants Officer the application shall be made before any Rehabilitation Grants Officer within whose jurisdiction its estate or estates are situate(iii)Where a waqf, trust or endowment entitled to an annuity under Section 99 held estate or estates in areas in respect of which the notification under Section 4 was issued on different dates, separate applications shall be given in respect of estates in such areas provided that all such applications shall be presented before the same Rehabilitation Grants Officer.
