Section 71(5) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(5)If the suit or the proceeding is not instituted or commenced within the period of three months aforesaid, the Compensation Officer shall order the amount to be paid to the intermediary.Explanation. - For the purpose of this section a guzaredar means a person entitled to receive guzara under a registered deed, decree or order of Court or any enactment.
