Section 45(c) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(c)An application for interim compensation shall contain all the necessary particulars entitling the applicant to such compensation, including full specification of the estate or estates, mahal, pargana, tahsil and district in which it is situated and the period for which the interim compensation has been applied for [where the preliminary publication of the draft compensation assessment roll has been made the applicant shall also mention the serial number of the said roll] [Added by Notification No. 5647/1-A-1073-1953, dated 25.08.1953.]. In the case of a proprietor, it shall also give details of the land revenue assessed, names of recorded cosharers and the share of the applicant [* * *] [Deleted by Notification No. 5647/I-A-1073-1953, dated 25.08 1953.]. In the case of an under-proprietor, sub-proprietor, permanent lessee in Avadh or permanent tenure-holder it shall give details of the rent of the holding names of recorded co-sharers or co-tenants as the case may be, and the share of the applicant. [* * *] [Deleted by Notification No. 5647/I-A-1073-1953, dated 25.08 1953.].
