Section 95(1) in Rules Under the United Provided Provinces Encumbered Estates Act, 1934
(1)The Collector shall inform the Compensation Officers concerned of the delivery of Encumbered Estates Bonds to the creditors in pursuance of the final liquidation award. The Compensation Officer shall ensure realization of all amount due to the State Government under sections 27 and 28 of the U.P. Encumbered Estates Act, 1934, by effecting deductions in lieu thereof from the compensation payable to the debtor-landlord concerned.
