Section 86D in U.P. Zamindari Abolition and Land Reforms Rules, 1952
86D. [ [Substituted by Notification No. 9285/I-A-1051-1956, dated 01.11.1956.]
As soon as action under Rule 86-C has been taken, the Rehabilitation Grants Officer shall proceed under Section 85 of the Act, but cases in which stop payment and verification advice in R.G. Form 11 have been issued, verification reports must be awaited before proceedings are taken under the said section.]
