Section 71 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
71. Settlement of the amount of compensation due to guzaredars.
(1)If any person claiming as guzaredar to be entitled on account of guzara to any portion of the compensation awarded to an intermediary under this chapter applies to the Compensation Officer for payment of the same to him, the Compensation Officer may, with the consent of the intermediary direct the compensation or the portion, as may be agreed to be paid to the applicant and the payment of the amount to the applicant shall be full discharge of the State Government.(2)If the intermediary does not give his consent, the Compensation Officer shall direct the applicant to file, within three months next following a suit or other proceedings in the Court having jurisdiction to establish his claim, and order that the amount shall not in the meantime be paid to the intermediary.(3)The State Government shall not be made a party to any suit or proceeding instituted or commenced in pursuance of the direction given under sub-section (2).(4)If the suit or proceeding mentioned in sub-section (2) is instituted or commenced within the period aforesaid the Compensation Officer shall place the amount of compensation at the disposal of the Court before which such suit is instituted or commenced.(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.
