Section 79 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
79. Application for rehabilitation grant.
- An intermediary entitled to be paid the grant may [within three years from the date it has become payable under Section 74 or within three years from the date of commencement of the Uttar Pradesh Land Reforms (Amendment) Act, 1958, whichever may be later,] [Substituted by U.P. Act No. 37 of 1958.] apply in writing to the Rehabilitation Grants Officer for determination and payment of the grant.
