Section 82 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
82. Filing of affidavit with the application under Section 79.
(1)The application under Section 79 shall be accompanied by an affidavit either of the applicant himself or where the applicant is a waqf, trust or endowment or is a minor or is a person suffering from any other legal disability, of the mutawalli, trustee, manager or guardian, as the case may be stating that no such application was or has been previously made and that the applicant has not so far been paid any rehabilitation grant under the provisions of this Act.(2)Every such application shall, also be accompanied by [* * *] [Deleted by U.P. Act No. 20 of 1954.] copies of the Compensation Assessment Rolls in respect of the estates for which compensation has been finally determined or paid under this Act.
