Section 52 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
52.
If the right, title or interest of any intermediary in respect of any estate or part thereof is in dispute the interim compensation shall be payable to the person whose name is recorded in the record of rights of the previous agricultural year, In all such cases the Compensation Officer shall require the applicant to furnish security either by himself or through sureties, the value of his security not being less than 11/2 times the amount of the interim compensation to be paid, and shall have the bond in Z.A. Form [30 or] [Added by Notification No. 5647/I-A-1073-1953, dated 25.08.1953.] 31 executed. It the whole or any part of amount of the interim compensation paid to the applicant is in excess of the compensation, if any, payable to him, and the applicant fails to refund the amount within three months of the demand the property pledged with Government as security or any part thereof may be sold and the proceeds applied to the payment of such amount including costs incurred for the recovery thereof.
