Section 86C(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)If in the compensation roll in Z.A. Form 27 the applicant is recorded as resident in the jurisdiction of another Rehabilitation Grants Officer in whose jurisdiction the applicant has no estates, then in such cases also the advice in R.G. Form 11 (after suitable deletions therein) shall be issued to the Rehabilitation Grants Officer concerned. If, however, the applicant is recorded as resident of a place situate within the State but in an area to which the Act does not apply the advice in R.G. Form 11 as above shall be sent to the Tahsildar concerned of such area and in case the applicant is recorded as resident of a place outside the State the advice shall be sent to the Compensation Commissioner.In case in which the applicant is found to be recorded as resident in respect of more than one such place the above notice in R.G. Form 11 shall be issued to all such places
