Section 88 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
88. [ [Substituted by Notification No. 2221-R/I-A-1042-1955, dated 10.01.1956.]
All enquiries in R.G. Form 11 received for verification by the Rehabilitation Grants Officer/Tahsildar/Compensation Commissioner from other tahsils shall be entered in a register in R.G. Form 13-A, which shall be maintained in the alphabetical order. Such enquiries should be promptly attended to and answered within a week of receipt.The details shall be verified from R.G. Forms 1, 2, 9, 13 and 13-A, as the case may be. Cases in which there are estates of the applicant in the Tahsil, verification shall also be made from the relevant Z.A. Forms 27 and 38 and endorsement made under the signature of the Rehabilitation Grants Officer in the following form in the Z.A. Form 27 and against the relevant entry in Z.A. Form 38:"R.G. Form 11 received and entered at serial no ______________________of R.G. Form 13-A."]
