Section 87(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(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.]
