Section 19 in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
19.
[Section 44]. - (1) [* * *] [Omitted by Notification No. 1-5-(8)/72-Revenue-1, dated 12.7.1973 (w.e.f. 13.7.1973).](2)[ Where a tenure-holder dies before the publication of the general notice under Section 9, such publication shall be deemed to apply to his executor, administrator, or other legal representatives and the Prescribed Authority may proceed to determine the ceiling area applicable to the deceased person as if such executor, administrator or other legal representatives were the tenure holder, for the purposes of service of such notice.(3)Where a tenure-holder dies before he is served with a notice under sub-section (2) of Section 10, the Prescribed Authority may serve such notice on his executor, administrator or other legal representatives, and may proceed to determine the ceiling area applicable to the deceased person as if such executor, administrator or other legal representatives were the tenure-holder for the purposes of service of such notice.] [Substituted by Notification No. 289/II-5(2)-78-Revenue-1, dated 2.6.1979 (w.e.f. 4.6.1979).](4)Where a tenure-holder dies after the service of notice in C.L.H. Form 4, executor, administrator, or other legal representatives shall be allowed 15 days' time from the date of tenure-holder's death to file objections against the statement in C.L.H. Form 3. The objections of the executor, administrator, or other legal representatives of the deceased tenure-holder about the option of the land, which is to be retained as the ceiling area applicable to the deceased tenure-holder, shall be accepted only if all the legal representatives are agreed about the option.[Chapter III] [Chapter III added by Notification No. 1583-A-1-A/626-62, dated 25.5.1962, published in the U.P. Gazette, 1-Ka, dated 2.6.1962.] Determination And Payment Of Compensation[20. All proceedings relating to assessment and payment of amount payable under Section 17 of the Act in respect of the surplus land of a tenure-holder which has vested in the State under the provisions of the Act, shall be held before the Prescribed Authority for the area notified under clause (13) of Section 3.] [Substituted by Notification No. 441½(9)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).][21. As soon as possession of the surplus land has been taken by the Collector under sub-section (8) of Section 14, he shall cause the following statements to be prepared in respect of the tenure-holder concerned and send to the Prescribed Authority having jurisdiction to assess and pay amount for the surplus land -(i)statement in C.L.H. Form 8, showing particulars of surplus land;(ii)statement in C.L.H. Form 9, showing particulars of buildings, masonry wells, tube-wells, pucca irrigational channels and trees existing on the surplus land;(iii)statement in C.L.H. Form 10, in respect of arrears of land revenue or other dues recoverable under Section 41 of the Act by adjustment from amount].
