Section 286D in U.P. Zamindari Abolition and Land Reforms Rules, 1952
286D.
On considering the result of the enquiry made under Rule 226-C, the Collector shall reject the application, recording his reasons therefor if-(1)the amount claimed is not recoverable under Section 287;(2)the amount ought not in the circumstances of the case, to be recovered as if it were an arrear of land revenue payable to Government; or(3)the amount claimed has been withheld by the defaulter under a bona fide dispute.
