Section 193OO in U.P. Zamindari Abolition and Land Reforms Rules, 1952
193OO. [ [Added by Notification No. 4115/I-A-615-D-63, dated 25-09-1964.]
(1)The provisions of Rule 77-D shall apply mutatis mutandis to the cash compensation amounting to Rs. 5 or more but not exceeding Rs 50, payable to the land-holders under this chapter with the modification that references to Z.A. Forms 37-A, 37-C, 38 and 41 in Rule 77-D, aforesaid shall be construed as references to Z.A. Forms 113, 113-A, 112 and 114, respectively.(2)Where a land-holder desires that compensation payable to him in cash be donated for and on his behalf to the National Defence Fund, the Compensation Officer shall on receipt of a request to that effect either on the back of the notice which might be issued to the land-holder in Z.A. Form 113 or 113-A, under clause (i) or Rule 193-G or sub-rule (1) above, as the case may be, or through an application duly signed and attested in the manner prescribed in sub-rule (3) of Rule 77-D, draw the amount through voucher in Z.A Form 114 for and on behalf of the land-holder concerned and deposit the same through the District Magistrate in the said Fund in the name of the said land-holder. The receipt in receipt of the deposit of the said amount shall be filed along with the compensation statement of the land-holder. In case a receipt for the said deposit is desired by the land-holder it may be given to him by the Compensation Officer after obtaining an acknowledgment therefor from the land-holder which shall be filed along with his compensation statement. The number and date of the deposit receipt shall be entered in the 'Remarks' column of the register in Z.A Form 112.]
