Section 85E(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(4)The Rehabilitation Grant Officer shall, after determining rehabilitation grant payable to such debtor-intermediary, place it at the disposal of the Collector. The Collector shall, utilize only that portion of the rehabilitation grant of the debtor-intermediary for the liquidation of his debts under the Encumbered Estates Act case which corresponds to the land revenue payable for the estates found to be liable to attachment or sale under the provisions of sub-section (2) of Section 19 of the U.P. Encumbered Estates Act.
