Section 86B(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)If the application is rejected on the ground that an application except as provided under sub-rule (iii) of Rule 85-C has previously been filed by the same applicant or stop payment and enquiry advice in R.G. Form 11 has been received from another tahsil in respect of the applicant or the name of the applicant is recorded in R.G. Form 2 such further proceedings under Section 83 shall be taken against the applicant as the Rehabilitation Grants Officer may consider necessary.
