Section 98(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(a)In case the amount of rehabilitation grant has been determined and the amount is payable to the intermediary in the form of bonds and/or in cash, the bonds and/or cash to the extent of the amount required by the court or authority shall be placed at its disposal by the Rehabilitation Grants Officer in the following manner :(i)If total value of the bonds together with the amount to be paid in cash is equal to, or less than, the amount required by the court or the authority, all the bonds and the amount in cash shall be placed at its disposal.(ii)If the total value of the bonds is less than the amount required by the court or authority but the same together with the amount payable is more than the amount so required, the same shall be placed at its disposal primarily in bonds and balance in cash.(iii)If the value of the bonds exceeds the amount required by the court or authority, the Rehabilitation Grants Officer shall transmit bonds which together with the bonds of the lowest denomination available add up to a value next above the amount required by the court or authority, as the case may be.
