Section 193OO(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)The provisions of Rule 77-D shall apply mutatis mutandis to the cash compensation amounting to Rs. 5 or more but not exceeding Rs 50, payable to the land-holders under this chapter with the modification that references to Z.A. Forms 37-A, 37-C, 38 and 41 in Rule 77-D, aforesaid shall be construed as references to Z.A. Forms 113, 113-A, 112 and 114, respectively.
