Section 86A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
86A. [ [Added by Notification No. 2221-R/I-A-1042-1955, dated 10.01.1956.]
As soon as an application has been registered in R.G. Form 9, the Rehabilitation Grants Officer shall make preliminary examination thereof on the following points :(a)Whether any application for rehabilitation grant except as provided under sub-rule (iii) of Rule 85-C, was filed by the same applicant before :(b)whether the application is in proper form ;(c)whether a proper affidavit has been filed;(d)whether authorized copies of the Compensation Assessment Rolls have been filed;(e)whether the name of the applicant appears in R.G. Form 1;(f)whether the name of applicant is entered in the statement in R.G. Form 2;(g)whether any stop payment and enquiry advice, in R.G. Form 11, has been received and entered in R.G Form 13-A.]
