Section 27T in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
27T.
[Section 17A]. - (1) Annuity not drawn regularly may be disbursed by the Treasury Officer on his own authority if the period which has elapsed from the date on which the instalment of annuity fell due, does not exceed one year from such date.(2)If the period referred to in sub-rule (1) exceeds one year but does not exceed six years, the sanction of the Collector shall be required, and if it exceeds six years, the sanction of the State Government shall be necessary.[28. [Section 22]. - The amount referred to in sub-section (3) of Section 12, shall become due for payment on the following date or dates -(i)In the case of the amount referred to in clause (i) of sub-section (3) of Section 22, or in the case of the first instalment of the amount referred to in clause (ii) thereof, it shall become due for payment on the first day of April following the date on which the possession of surplus land was taken under sub-section (1) of Section 14.(ii)Where possession of different surplus lands of the same tenure-holder was taken on different dates it shall become due for payment on the first day of April following the last of such dates.(iii)The second or subsequent instalments of the amount referred to in clause (ii) of sub-section (8) of Section 22 shall become due for payment each year on the expiry of one year from the date on which the previous instalment fell due of payment.]
