Section 100(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)An intermediary who desires that the mine be deemed to have been leased to him under Section 107 or who claims compensation under Section 111 shall, in the first instance, file an application before the Collector, who shall after making such inquiries, as he considers necessary, forward them to the [Government] [Substituted by Notification No. 631-RS/I-A-3508-59, dated 31.08.1959.] for orders.
