Section 50 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
50.
Where one or more instalments of interim compensation have not been applied for the intermediary shall be entitled to apply for the payment of such of the instalments of the interim compensation to which he is entitled up to and until the date on which the amount of compensation is determined [or the transmission of an indent for Zamindari Abolition Compensation Bonds to the Public Debt Office, whichever is later.] [Added by Notification No. 1130/I-A-l699-1953, dated 11.03.1954.]
