Section 87(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)[ In a case where preliminary enquiry is completed on the date of the presentation of the application and where no special notice has to be given to any other person, the notice of the application and of the date of hearing as required under Section 85 shall be given to the applicant on the same date and in proof thereof his signatures shall be obtained on the order sheet of the file and a notice regarding the presentation of such application and the date fixed for hearing be pasted on a conspicuous part of the office of the Rehabilitation Grants Officer as required under clause (b) of Section 85(1) of the Act.] [Substituted by Notification No. U.O. 605-Rajaswa-1-2(8)/75, dated 01.11.1975.]
