Section 78 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
78. Intermediary entitled to receive the rehabilitation grant.
- Subject to the decree or order of any Court of competent jurisdiction, the intermediary to whom compensation is payable or has been paid in respect of any estate under Chapters III and IV shall, for purposes of payment of rehabilitation grant, be deemed to be entitled to such estate.
