Section 95A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
95A. [ [Added by Notification No. 2221-R/I-A-1042-1955, dated 10.01.1956.]
(1)Subject to sub-rule (2) all such amounts as cannot be covered by bonds, shall be paid in cash.(2)Where the total amount pay able to an intermediary does not exceed Rs. 50 it shall be paid in cash.
