Section 71(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(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.
