Section 95H(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)No holder applying for consolidation under this rule shall be entitled to claim any interest or other amount by reason only of the first instalment on the consolidated bond or bonds becoming payable in accordance with sub-rule (2)(a) above, or of the payment, in accordance with sub-rule (2)(b) above, of any instalment which had fallen due before the date of tender for consolidation or will fall due between the date of tender for consolidation and the date of consolidation.
