Section 48 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
48. [ [Substituted by Notification No. 1130/I-A-1699-1953, dated 11.03.1954.]
All arrears of land revenue, cesses, local rates, owners rates and all arrears on account of tax on agricultural income assessed under the U.P. Agricultural Income Tax Act, 1948 due from an intermediary in respect of his Estate for any period prior to the date of vesting and all amount ordered to be paid by an intermediary to the State Government under Sections 27 and 28 of the U.P. Encumbered Estates Act, 1934, which had fallen due before June 30, 1952, as also amounts due under the Land Improvement Loans Act, 1883, or the Agricultural Loans Act, 1884 which remain unpaid on the date of interim compensation, shall be deducted from the amount of interim compensation].
