Section 55A(7) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(7)[ The interim annuity shall be payable in two equal half-yearly instalments the first of which shall be payable from and after January 1, and the second from and after July 1, except that the interim annuity for the year from July 1, 1952 to June 30, 1953, shall be deemed to have become payable from and after February 1, 1953.] [Substituted by Notification No. 3266/I-A-1056-1954, dated 17.08.1954.]
