Section 235(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)Land Revenue realised upon such a certificate shall not, if the district of issue of the certificate and the district of realisation are both within Uttar Pradesh, be remitted to the treasury of the district in which it is realized and an intimation to the effect that the amount has been realized shall be sent to the officer who issued the certificate. The latter shall then have the fact of realization noted in the accounts of his district, while in the district in which the amount was realized the amount shall be credited as realized on behalf of the demand of the district in which the certificate was issued.
