Section 77D(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)In case an intermediary, entitled to get cash compensation exceeding Rs. 5 but not exceeding Rs 50.00 fails to take payment within three years from the date of the notice issued to him in Z.A. Form 37-A, the amount shall stand lapsed to the State Government The endorsements to that effect shall be made in the remarks column of Z.A. Form 38 and the Z.A. Register shall thus be closed and consigned to record after reproduction of all such entries in a separate Land Deposit Register which shall be duly verified and initialled by the Compensation Officer.
