Section 321 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
321. Section 318(2)(j).
- A member who resigns or is expelled shall be paid by the management of the farm all money due to him from the farm after deducting therefrom all dues owed by him to the farm after the period mentioned in Section 23 of the Co-operative Societies Act II of 1912. He shall also be entitled to receive compensation for land contributed by him and for trees, if any, determined in accordance with [sub-section (2) of Section 305] [Substituted by Notification No. 180-RZ/I-A-3509-1959, dated 31.03.1960.].
