Section 193G(i) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(i)After the amount of final compensation to be paid to the landholder has been determined and entered in the register in Z.A. Form 112 a notice in Z.A. Form, 113 shall be issued to the land-holder asking him to receive payment thereof on the date specified in the said notice.
