Section 55 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
55.
(1)Before the award for payment of compensation has been made the Compensation Officer shall examine the register of interim compensation and if any amount has been paid as interim compensation deduct the same from the amount of compensation finally payable. He shall also cause simultaneously to be entered in the register [in Z.A. Form 38] [Added by Notification No. 4819/I-A-1042-1955, dated 16.09.1955.] the total amount of compensation and the net amount payable after deduction of interim compensation.(2)If the interim compensation which has been paid exceeds the total amount of compensation, the Compensation Officer shall record the fact in the register of interim compensation in Z.A. Form 32 and the register for payment of compensation in Z.A. Form 38 and shall forward report containing full details to the Collector for recovery of the amount paid in excess.
