Section 85F in U.P. Zamindari Abolition and Land Reforms Rules, 1952
85F.
Rehabilitation Grant Officer may, for purpose of determination of the amount of the rehabilitation grant payable to the debtor-intermediary, call upon under Section 323 the debtor-intermediary or any other person to produce such papers to furnish such additional information, as may be necessary but not available in the application in Rehabilitation Grant Form 3-A.]
