Section 90 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
90. [ [Substituted by Notification No. 2221-R/I-A-1042-1955, dated 10.01.1956.]
The order disposing of the claims or objections passed by the Rehabilitation Grants Officer shall contain the following particulars in addition to other points which he may consider necessary:(a)name of the applicant and objector, if any;(b)a brief statement of the nature of the claim and the objection, if any, with necessary particulars in respect of the subject thereof;(c)the points for determination or at issue;(d)the finding or decision with reasons therefor upon each separate point for determination or issue unless the finding or decision upon any one or more of the points for determination or at issue is sufficient for the decision of the case, and(e)final orders upon the claim or objection as a whole.]
