Section 89 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
89. [ [Substituted by Notification No. 2221-R/I-A-1042-1955, dated 10.01.1956.]
The Rehabilitation Grants Officer shall, when he proceeds to determine the amount of rehabilitation grant, examine entries in the register in R.G. Form 1 in cases in which transfers have been made on or after July 1, 1948 and take action as follows :In case of the intermediary-(i)who is a transferor, the amount of land revenue shown in R.G. Form 1 shall be added to the amount of aggregate land revenue assessed or deemed to be assessed on the intermediary. and the multiple applicable shall then be calculated,(ii)who is a transferee, and-(a)he held no estates other than those transferred to him on or after July 1, 1948, the multiple shall be the same as applicable to the transferor,(b)he held estates other than those transferred to him on or after July 1, 1948, the multiple shall be as follows :(i)the rate applicable to the transferor in respect of the transferred estates, and(ii)the prescribed rate in respect of estates other than those transferred.]
