Section 57(4) in U.P. Consolidation of Holdings Rules, 1954
(4)[ The provisions of Rule 56A shall apply to the recovery of compensation mentioned in C.H. Form 26 as if it were compensation payable under Rule 55 or 56 and as in C.H. Form 26 were the certificate of award of compensation mentioned in those rules.] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
