Section 86C in U.P. Zamindari Abolition and Land Reforms Rules, 1952
86C.
If after preliminary examination the application is found to be in order and in case in which there were any defects or omissions and they have been removed, the Rehabilitation Grants Officer shall finally admit the application and proceed as follows :(1)In respect of estates situate within his jurisdiction verification as to net assets, land revenue and other particulars as given in the application shall be made from the relevant compensation assessment roll in Z.A. Form 27 and register in Z.A. Form 38, and endorsements made under his signatures in the following form on Z.A Form 27 and against the relevant entry in Z.A. Form 38 :"Application for rehabilitation grant received on..................................and entered at no.........................of R.G Form 9."(2)If the application contains particulars of estates situate in other tahsils stop payment and verification advice in R G. Form 11 shall be issued to the Rehabilitation Grants Officer concerned.(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(4)All advices in R.G. Form 11 shall be entered in a register in R.G. Form 13, as and when issued.
