Section 95 in Rules Under the United Provided Provinces Encumbered Estates Act, 1934
95. [ [Inserted by Notification No. 67991/1C-210-C-54, dated December 29, 1954.]
(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.(2)Where the debts of the debtor landlord have been liquidated by transfer of propriety rights in land and where possession of property transferred was delivered to the transferee, intimation of such transfer shall be sent to the Compensation Officer concerned, for proceedings under Sections 32 and 33, of the U.P. Zamindari Abolition and Land Reforms Act, 1950 and for payment of compensation of the property transferred to the transferee instead of the debtor-landlord.]Appendix IGeneral Instructions
