Section 240B(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(b)(i)all rents payable by the adhivasi in respect of the land referred to in Section 240-A for any period after the appointed date, which but for acquisition of rights, title and interest of the land-holder therein under the said section would be payable to land-holder, shall vest in and be payable to the State Government and not to the land-holder, any payment made in contravention of this clause shall not be valid discharge of the person liable to pay the same;(ii)where under an agreement or contract made before the appointed date any rent for any period after the said date has been paid to or compounded or released by the land-holder the same shall notwithstanding the agreement or the contract, be recoverable by the State Government from the land-holder and may without prejudice to any other mode of recovery, be realised by deducting the amount from the compensation money payable to such land-holder under Section 240-E;
