Section 86B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
86B. [ [Added by Notification No. 2221-R/1-A-1042-1955, dated 10.01.1956.]
(1)After completing the preliminary examination the Rehabilitation Grants Officer shall record an order cither rejecting or provisionally admitting the application.(2)If the application is rejected on the ground that an application except as provided under sub-rule (iii) of Rule 85-C has previously been filed by the same applicant or stop payment and enquiry advice in R.G. Form 11 has been received from another tahsil in respect of the applicant or the name of the applicant is recorded in R.G. Form 2 such further proceedings under Section 83 shall be taken against the applicant as the Rehabilitation Grants Officer may consider necessary.(3)If the application is provisionally admitted but is found to contain any defect or omission (not vitiating the application), the applicant shall be called upon to rectify the defects within a period of [15] days, from the date of receipt of an order in that regard. Suitable extensions may be given to the applicant for the purpose at the discretion of the Rehabilitation Grants Officer].
