Section 193G in U.P. Zamindari Abolition and Land Reforms Rules, 1952
193G.
(i)After the amount of final compensation to be paid to the landholder has been determined and entered in the register in Z.A. Form 112 a notice in Z.A. Form, 113 shall be issued to the land-holder asking him to receive payment thereof on the date specified in the said notice.(ii)When the land-holder appears, the amount of compensation due to him shall be paid through a voucher in Z.A. Form 114 or 115, as the case may be.
