Section 85 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
85. Date of hearing of the application.
(1)Where the application is in proper form and duly presented and the Rehabilitation Grants Officer is, after such preliminary enquiry as may be prescribed, satisfied that there is ground for entertaining the application, he shall fix a date for hearing thereof and cause notice of the application and of the date fixed for the hearing-(a)to be served on the applicant and on any person to whom in his opinion special notice of the application should be given; and(b)to be pasted in some conspicuous part of his office.(2)In the case of a waqf, trust or endowment, the Rehabilitation Grants Officer shall also publish a general notice in the Gazette and in such other manner as may be prescribed calling upon all persons interested to file objections, if any, within the prescribed time.(3)Where the Compensation Assessment Roll of any intermediary contains an entry about any disputes made under Section 36, or any person files a certified copy of a plaint or objection relating to a suit or proceeding of the nature referred to in Section 35, the Rehabilitation Grants Officer shall, if the result of such suit or proceeding will affect or is likely to affect the determination of the multiple under Section 98, stay the hearing of the application.
