Section 85B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
85B.
The application for determination and payment of Rehabilitation Grant under Section 79 shall be filed in R.G Form 3 and one or more of the schedules in R.G. Forms 1 to 7 as may be necessary and shall be accompanied by copies of the relevant Compensation Assessment Rolls in Z.A. Form 27 and an affidavit in R.G. Form 8.Explanation. - Where copies of the Compensation Assessment Rolls issued to the intermediary are not available with him, certified copies of the same may be filed.Where a copy of the Roll aforesaid has not been issued to the intermediary under Section 53 of the Act, it shall be so supplied free of charge on demand.
