Section 41 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949
41. If in any case orders for grant of re-imbursement to the land-holder have not been passed, the land-holder may submit his claim in application Form Z. A. F. No. 13 to the Assistant Collector who shall on receipt of the application call the relevent records and make such other inquiry as he may consider necessary and then pass such orders as he deems fit.
