Section 86C(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)In respect of estates situate within his jurisdiction verification as to net assets, land revenue and other particulars as given in the application shall be made from the relevant compensation assessment roll in Z.A. Form 27 and register in Z.A. Form 38, and endorsements made under his signatures in the following form on Z.A Form 27 and against the relevant entry in Z.A. Form 38 :"Application for rehabilitation grant received on..................................and entered at no.........................of R.G Form 9."
