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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Uttar Pradesh - Subsection

Section 55(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(1)Before the award for payment of compensation has been made the Compensation Officer shall examine the register of interim compensation and if any amount has been paid as interim compensation deduct the same from the amount of compensation finally payable. He shall also cause simultaneously to be entered in the register [in Z.A. Form 38] [Added by Notification No. 4819/I-A-1042-1955, dated 16.09.1955.] the total amount of compensation and the net amount payable after deduction of interim compensation.