Section 87 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
87. [ [Substituted by ibid.]
(1)The date of hearing to be fixed under sub-section (1) of Section 85 shall, except in the case of waqf, trust and endowment, not usually to later than fifteen days from the date of admission of the application under Rule 86-C, but the period aforesaid may be extended where the Rehabilitation Grants Officer deems it necessary. The notice referred to in sub-section (1) of Section 85 shall be issued in R.G Form 14 [only in cases where preliminary enquiry is not completed on the date of the presentation of the application or where special notice has to be given to any other person.](2)The general notice to be published under Section 85(2) shall be in R.G. Form 14-A. It shall be published in Gazette, pasted on the notice board of the office of the Rehabilitation Grants Officer and a copy shall be sent to the Chairman of the Land Management Committee concerned for publicity. The time allowed for filing objections in such cases shall be [one month] [Substituted by Notification No. 4311-RS/I-A-1078-1958, dated 14.12.1959.] from the date of such publication in the Gazette.](3)[ In a case where preliminary enquiry is completed on the date of the presentation of the application and where no special notice has to be given to any other person, the notice of the application and of the date of hearing as required under Section 85 shall be given to the applicant on the same date and in proof thereof his signatures shall be obtained on the order sheet of the file and a notice regarding the presentation of such application and the date fixed for hearing be pasted on a conspicuous part of the office of the Rehabilitation Grants Officer as required under clause (b) of Section 85(1) of the Act.] [Substituted by Notification No. U.O. 605-Rajaswa-1-2(8)/75, dated 01.11.1975.]
