Section 84A(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(a)Where interim compensation is payable to an intermediary under Rules 45 and 46, the Compensation Officer shall remit such amount out of the same to the court or authority as it may require. Payment so made shall be in full discharge of the liability of the State Government to the intermediary in respect of the said amount.
