Section 88A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
88A.
As and when answers to enquiries made in R.G. Form 11 are received entries in registers in R.G. Forms 12 and 13 shall be completed. The reports received shall be placed on the files of the applicants concerned and promptly scrutinized in order to find out whether order for payment of the rehabilitation grant has been passed or not. [* * *] [Deleted by Notification No. 9285/I-A-1051-1956, dated 01.11.1957.].
