Section 55A(5)(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 0] [Section 55A(5)] [Section 55A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 55A(5)(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(ii)In case the application under Section 79 has not been filed payment of interim annuity of the current instalment may be allowed but the payment of subsequent instalment(s) thereof shall be refused by the Compensation Officer who may advise the applicant to apply under Section 79 for the determination and payment of annuity:

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State of Uttar Pradesh - Subsection

Section 55A(5)(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952