Section 69 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
69. Deposit of the compensation money with Bank or other authority in certain cases.
(1)Where the person entitled to receive the compensation is a waqf, trust or endowment or a minor or a person suffering from some legal disability or a limited owner, the compensation may, notwithstanding anything contained in any law but subject to any general directions that the State Government may give, be deposited, for and on behalf of the person, with such authority or Bank as may be prescribed.(2)Nothing in sub-section (1) shall be deemed to prejudice the rights of a person for whom or on whose behalf the compensation has been deposited to utilize and dispose of the same in accordance with the law governing such rights.Explanation. - For the purposes of this section a person shall not be deemed to be a limited owner merely by reason of the fact that a declaration has been made under the provisions of the Oudh Settled Estates Act, 1917 (U.P. Act V of 1917) or the United Provinces Estates Act, 1920 (U.P. Act VII of 1920) in respect of the estate for which compensation is payable.
