Section 85E(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)In case the debtor-intermediary fails to submit the documents or information required in sub-rule (1), the Collector shall ascertain the details of the estates of the debtor-intermediary for which compensation has been paid or is payable under the Act by enquiries from creditors or other sources as best as possible. The Collector shall also obtain on payment of prescribed fee copies of compensation assessment rolls in Z.A. Form 27 of all estates of debtor-intermediary. The cost of obtaining copies shall be realized from the debtor applicant as provided in Rule 14 of the Rules framed under the UP. Encumbered Estates Act, 1934.
