Section 286C in U.P. Zamindari Abolition and Land Reforms Rules, 1952
286C.
(1)If the application, after amendment, if any, under Rule 286-B, is on the face of it untenable, it shall be rejected summarily.(2)If the application is not rejected under sub-rule (1) of Rule 286-B or sub-rule (1) of this rule, the Collector shall make such enquiry as he may consider necessary in order to satisfy himself that the amount claimed is recoverable under Section 287 and that it shall be so recovered.
