Section 193O in U.P. Zamindari Abolition and Land Reforms Rules, 1952
193O. [ [Substituted by Notification No. 2287-R/I-A-Revision, D-25-1954, dated 10.07.1957.]
In the case of land-holders referred to in sub-sections (1) and (4) of Section 240-E, the amount of compensation together with 6 1/4 per cent there on shall be paid in five annual instalments, while in the case of those referred to in sub-sections (2) and (3) of Section 240-E, the amount of compensation together with 6-1/4 per cent thereon shall be paid in 10 annual instalments. The first instatement shall be paid immediately after the final determination of compensation while each of the remaining instalments shall be paid on July 1, each year following the pavement of the first instalment :Provided that if the amount of compensation is Rs. 50 or less, it shall be paid in one instalment immediately after the final determination of compensation.]
