Section 92 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
92. Statement of estates.
- After the objections filed under Section 86 have been decided and the enquiry under Section 90 has been completed, the Rehabilitation Grants Officer shall prepare a statement in respect of the applicant showing-(a)the details of all the estates of the applicant situate in the area in which this Act, applies;(b)the net assets of all such estates determined under Chapter III;(c)the aggregate of land revenue assessed or deemed to be assessed in respect of all such estates on the date immediately preceding the date of vesting;(d)where the applicant is a member of a Joint Hindu Family, the details of all the estates in respect of which compensation is payable or has been paid to the applicant or his male lineal descendant or ascendant in the male line of descent or ascent, the net assets of all such estates determined under Chapter III and the land revenue assessed or deemed to be assessed in respect of all such estates on the date aforesaid; and(e)such other particulars as may be prescribed.
