Section 56 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
56. Dispute about title. Section 36.
- On receipt of a certified copy of the plaint or objection supported by an affidavit the Compensation Officer shall immediately cause entry thereof to be made in Z.A. Form 34. If an application for interim compensation has been received regarding the estate concerned an entry shall be made in this behalf in the remarks column in the mislband register maintained for such applications. If such an application is made subsequent to the receipt of a certified copy of the plaint or objection the entry in remarks column in the mislband register shall be made along with the entry regarding the receipt of the application. The serial number of the mislband register shall be entered in Z.A. Form 34 and the serial number of the entry in Z.A. Form 34 in the remarks column of the mislband register.
