Section 100 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
100. Section 12.
(1)An intermediary who desires that the mine be deemed to have been leased to him under Section 107 or who claims compensation under Section 111 shall, in the first instance, file an application before the Collector, who shall after making such inquiries, as he considers necessary, forward them to the [Government] [Substituted by Notification No. 631-RS/I-A-3508-59, dated 31.08.1959.] for orders.(2)An application under Section 107 shall be made within three years from the date of vesting and an application under Section 111 shall be made within one year from the date of the termination of the lease.(3)Application under Section 107 or 111 shall bear, a court-fee stamp of [rupee one] [Substituted by Notification No. 558-RS/I-A-342-D-57, dated 16.02.1959.] only.
