Section 91C in U.P. Zamindari Abolition and Land Reforms Rules, 1952
91C. [ [Substituted by Notification No. 9285/1-A-1051-1956, dated 01.11.1956.]
As soon as the Rehabilitation Grants Officer has prepared the statement in R.G. Form 17, 18, 19 or 20 and has determined the rehabilitation grant, he shall make the necessary entries in the Register in R.G. Form 12 and in case annuity has been fixed, in the register in R.G. Form 22. The statement in R.G. Form 17, 18, 19 or 20 shall be placed on the file of the applicant. A copy of Part II of the statement in R.G. Form 17, 18, 19 or 20 shall be issued to the applicant free of charge. In the copy so issued the name of the court, the name and address of the applicant, the relevant serial number of R.G. Form 12, and in the case of a waqf, trust or endowment, the name of such waqf, trust or endowment and the status of the applicant in relation to such waqf, trust or endowment shall also be mentioned. A copy of R.G. Form 17, 18, 19 or 20, as the case may be, may, however be supplied to the applicant on demand free of charge.]
