Section 87 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
87. Registration of objections and notice to parties.
- Where there are more claimants than one to the grant or where objections have been filed under Section 86, the Rehabilitation Grants Officer shall register in the prescribed manner all such claims or objections and shall serve or cause to be served a notice together with a copy of every such claim or objection on the parties concerned and shall require them to appear and answer the same on the date of hearing fixed under Section 85.
