Section 77E in U.P. Zamindari Abolition and Land Reforms Rules, 1952
77E. [ [Substituted by ibid.]
Where an intermediary desires that such amount of compensation as is payable to him in cash, including interest accruing thereon, be donated for and on his behalf to the National Defence Fund, the Compensation Officer shall on receipt of a request to that effect on the back of the notice issued to the intermediary in Z.A. Form 37-A draw the amount through voucher in Z.A. Form 41, for and on behalf of the intermediary concerned and deposit the same through the District Magistrate in the said Fund in the name of the said intermediary. The receipt in respect of the deposit of the said amount shall be filed along with the Compensation Assessment Roll of the intermediary In case a receipt for the said deposit is desired by the intermediary, it may be given to him by the Compensation Officer after obtaining an acknowledgement therefor from the intermediary which shall be filed along with the said Roll. The number and date of the deposit receipt shall be entered in 'Remarks' column of the register in Z.A Form 38.]
