Section 85A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
85A. [ [Substituted by Notification No. 2221-R/I-A-1042-1955, dated 10.01.1956.]
A list in R.G. Form 2, shall be prepared by the Collector of each district in respect of all intermediaries who paid a land revenue exceeding Rs. 10,000 in respect of the estates vested in the State under the Act, and copies of the list shall be sent to all Rehabilitation Grants Officers in whose jurisdiction they held estates. No application presented by intermediaries recorded in R.G. Form 2, shall be maintainable except for annuities in the case of waqfs, trusts and endowments entitled to annuities.
