Section 286B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
286B.
(1)Where the application under Rule 286-A is not made within the time-limit or six months laid down in Section 287 it shall be rejected forthwith.(2)In case the application, though within the time-limit is not in accordance with the requirements of Rule 286-A, it may be returned for amendment within a time to be fixed by the Collector and if it is again presented within such time after being duly amended, the Collector shall proceed in accordance with Rule 286-C.Note - Under Government Notification No. 1756/I-A-1073-1953, dated June 11, 1953, printed on page 698, Part I of the Uttar Pradesh Gazette, dated June 20, 1953, all Assistant Collectors in charge of sub-divisions (except in the districts of Almora, Garhwal Tehri-Garhwal and Rampur) have been empowered to discharge all functions of Collectors under Section 3(4) of the Zamindari Abolition and Land Reforms Act, 1950.
