Section 90 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
90. Inquiry into the validity of transfer or partition in respect of estate.
- In deciding the application filed under Section 79 and the objection filed under Section 86, the Rehabilitation Grants Officer shall inquire into the validity of any transfer or partition in respect of any estate made in favour of or by or on behalf of the applicant in contravention of the provisions of Sections 23 and 37 and in declaring the amount due to the applicant on account of the rehabilitation grant, he shall not take into account such transfer or partition.
