Section 115GG(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)A progress report showing realisation of damages and compensation awarded in proceedings under Section 122-B shall be sent to Board of Revenue U.P. Lucknow by the 15th day of April and October every year. The Board after consolidating the report so received from the districts, shall send it to the Government in the Revenue Department]
