Section 27O in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
27O.
[Section 17A]. - If a bill in C.L.H. Form 44 is not presented persona by the mutawalli, manager or trustee, nominated in the annuity roll, the payment can be made to his legally authorised agent on production of a life certificate signed by a person authorised under Article 945 or 946 of Civil Service Regulation whose signatures are known to the Treasury, or some other responsible Government servant or well-known and trustworthy person whose signatures are known to the Treasury.
