Section 85C(iii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(iii)Where a waqf, trust or endowment entitled to an annuity under Section 99 held estate or estates in areas in respect of which the notification under Section 4 was issued on different dates, separate applications shall be given in respect of estates in such areas provided that all such applications shall be presented before the same Rehabilitation Grants Officer.
