Section 240K(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)Except as provided in sub-section (3) the compensation mentioned in the final compensation statement referred to in Section 240-J, shall be paid in cash in one lump sum or in annual instalments-(a)not exceeding ten in cases referred to in sub-sections (2) and (3) of Section 240-E; and(b)not exceeding five in cases referred to in sub-sections (1) and (4) of Section 240-F,as may be prescribed :Provided however, that where compensation is prescribed to be paid in instalments there shall be paid over and above the amount of compensation a sum equal to six and one-quarter per cent thereof.
