Section 77C in U.P. Zamindari Abolition and Land Reforms Rules, 1952
77C. [ [Added by Notification No. 3036-RZ/I-A-610-60, dated 26.12.1960.]
(1)The Compensation Officer shall on receipt of the intimation in Z.A. Form 34-A, make entries in the relevant records and take steps for the issue and deposit of bonds and follow- the same procedure as laid down in Rule 74.(2)The Compensation Officer shall issue a notice in Z.A. Form 37-B to the intermediary concerned to attend the tahsil on any working day that may be fixed by the Compensation Officer for the delivery of bonds and payment of residual amount thereof in cash.(3)On the date so fixed the Compensation Officer shall deliver the bonds and make payment of the residual amount in cash through voucher in Z.A. Form 41 to the intermediary/intermediaries or his/their duly authorised agent/agents after proper identification and obtaining the signature of the recipient in token of the receipt on the voucher and/or Z.A. Form 41-C, as the case may be. The receipt in Z.A. Form 41-C shall be filed along with the roll of the intermediary. The Compensation Officer shall at the same time make suitable entries regarding payment in all the relevant records in which a note of return of bonds, as unclaimed was made previously e.g., register in Z.A Forms 34 and 38-A, referred to in sub-Rule (6) to Rule 77 and in the file concerned.]
