Section 86B(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)If the application is provisionally admitted but is found to contain any defect or omission (not vitiating the application), the applicant shall be called upon to rectify the defects within a period of [15] days, from the date of receipt of an order in that regard. Suitable extensions may be given to the applicant for the purpose at the discretion of the Rehabilitation Grants Officer].
