Section 77C(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)On the date so fixed the Compensation Officer shall deliver the bonds and make payment of the residual amount in cash through voucher in Z.A. Form 41 to the intermediary/intermediaries or his/their duly authorised agent/agents after proper identification and obtaining the signature of the recipient in token of the receipt on the voucher and/or Z.A. Form 41-C, as the case may be. The receipt in Z.A. Form 41-C shall be filed along with the roll of the intermediary. The Compensation Officer shall at the same time make suitable entries regarding payment in all the relevant records in which a note of return of bonds, as unclaimed was made previously e.g., register in Z.A Forms 34 and 38-A, referred to in sub-Rule (6) to Rule 77 and in the file concerned.]
