Section 56A in U.P. Consolidation of Holdings Rules, 1954
56A. [ Sections 28, 29, and 29A. - (1) Without prejudice to the right to recover compensation through any other mode of recovery open to the person entitled to receive it the certificate of award of compensation issued under sub-rule (3) of Rule 55 or sub-rule (5) of Rule 56, as the case may be, may along with an application addressed to the Collector, be presented to the Tahsildar having jurisdiction, within two years from the date recorded on if for recovery of the amount as arrears of land revenue.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
(2)On the certificate of award being presented before him, the Tahsildar shall make a preliminary enquiry to ascertain if the compensation or any part of it is in balance. He shall then submit the result of his enquiry to the Collector for his orders.(3)When the Collector is satisfied after making such further enquiry as he considers necessary that the compensation or any part of it has not been paid in terms of the certificate of award, he shall authorise realization of the balance as arrears of land revenue.
