Section 94B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
94B. [ [Added by Notification No. 2221-R/I-A-1042-1955, dated 10.01.1956.]
Annuity not drawn regularly may be disbursed by the [Treasury Officer/Sub-Treasury Officer] on his own authority if the period which has elapsed from the date on which the instalment of annuity fell due docs not exceed one year from such date.If the said period exceeds one year as above but does not exceed six years, sanction of the Collector shall be required, and if it exceeds six years the sanction of the Government shall be necessary.]
