Section 51 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
51. Section 29(2).
- The person in whose favour an order for payment of interim compensation has been passed, shall, [subject to the provisions of Rule 52. execute an agreement in Z.A. Form 29-A or 30-A] [Substituted by Notification No. 5647/I-A-1073-1953, dated 25.08.1953.] as the Compensation Officer may direct, undertaking to repay the amount in excess of the amount determined as compensation :[Provided that no agreement shall be required to be executed by a person whose roll has been made final.] [Added by Notification No. 4819/I-A-1042-1955, dated 16.09.1955.]
