Section 55A(5) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(5)All such applications shall be duly verified in the manner provided for the verification of plaints in the Code of Civil Procedure.[(5-A) (i) If the application under Section 79 referred to in sub-rule (4) has been filed, the application for interim annuity shall be entertained by the Compensation Officer but payment thereon shall be made only after it has been allowed by the Compensation Commissioner under proviso to Rule 88-B.] [Added by Notification No. 558-RS/I-A-342-D57, dated 16.02.1959.](ii)In case the application under Section 79 has not been filed payment of interim annuity of the current instalment may be allowed but the payment of subsequent instalment(s) thereof shall be refused by the Compensation Officer who may advise the applicant to apply under Section 79 for the determination and payment of annuity:Provided however, that if in any case the State Government is satisfied that the waqf, trust or endowment has sufficient justification for not filing the application under Section 79 till the next instalment of interim annuity fell due, it might allow the payment of the next instalment of the interim annuity.
