Section 85(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)Where the application is in proper form and duly presented and the Rehabilitation Grants Officer is, after such preliminary enquiry as may be prescribed, satisfied that there is ground for entertaining the application, he shall fix a date for hearing thereof and cause notice of the application and of the date fixed for the hearing-(a)to be served on the applicant and on any person to whom in his opinion special notice of the application should be given; and(b)to be pasted in some conspicuous part of his office.
