Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 86B] [Entire Act] State of Uttar Pradesh - Subsection Section 86B(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (1)After completing the preliminary examination the Rehabilitation Grants Officer shall record an order cither rejecting or provisionally admitting the application.
