Section 93D in U.P. Zamindari Abolition and Land Reforms Rules, 1952
93D. [ [Ibid.]
Payment of annuity shall ordinarily be made from the headquarters Treasury or a Sub-Treasury of the district in which the application for rehabilitation grant under Section 79 is made. Change in the place of enfacement cither from the Treasury to Sub-treasury or vice versa or from one Sub-treasury to another Sub-treasury within the district shall be made by an order of the Treasury Officer of the district concerned, and that from one district to another district under the orders of the Board of Revenue. The payment at a Sub-treasury shall be made without the intervention of the Treasury Officer.]
