Section 57 in U.P. Consolidation of Holdings Rules, 1954
57.
Section 29. - (1) Soon after the delivery of possession, the Assistant Consolidation Officer shall cause to be delivered an outerfoil of the certificate in C.H. Form 26 to the recipient of compensation for trees, wells, buildings or other improvements. The certificate shall show the name of the payer, the amount of compensation and description of property compensated.(2)Notice of payment of compensation for trees, wells, buildings or other improvements shall also be furnished on the outerfoil in C.H. Form 26 to each payer of compensation, showing the name of recipient, amount of compensation awarded and the description of the property compensated.(3)As soon as certificates and notices have been distributed, the innerfoils of C.H. Form 26 shall be made over to the Tahsildar having jurisdiction.(4)[ The provisions of Rule 56A shall apply to the recovery of compensation mentioned in C.H. Form 26 as if it were compensation payable under Rule 55 or 56 and as in C.H. Form 26 were the certificate of award of compensation mentioned in those rules.] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.](5)Amount of compensation payable to tenure-holders for land contributed for public purposes as determined in [C.H. Form 23] [Substituted, by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.] shall, soon after the delivery of possession, be paid by adjustment against the cost of consolidation as determined in the Demand and Collection jamabandi in [C.H. Form 27] [Substituted, by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.] prepared under Rule 61. In cases in which no cost of consolidation is payable by tenure-holders or compensation exceeds cost of consolidation the excess compensation shall be paid to them in cash by the Assistant Consolidation Officer and a record of payment shall be kept by him in C.H. Form 26-A.
