Section 55B(9) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(9)The person in whose favour an order for the payment of interim interest has been passed shall execute an agreement in Zamindari Abolition Form 29C :[Provided that no agreement shall be required to be executed in respect of waqfs, trusts or endowments, compensation in respect whereof has been finally determined.] [Added by Notification No. 2856/I-A-579-D-62, dated 03.07.1953.]
