Section 55B(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)As and when the State Government directs payment of interim interest on compensation payable in bonds due to waqfs, trusts or endowments for religious or charitable purpose, shall also be made to them in cases where interim annuities have been paid or are payable under Rule 55-A but bonds in respect of compensation have not been indented from the Public Debt Office, Lucknow.
