Section 75 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
75.
(1)Subject to the sub-rule (2) all such amounts as cannot be covered by bonds shall be paid in cash.(2)Where the total amount payable to an intermediary does not exceed Rs. 50, it shall be paid in cash. [The amount of interest on cash payment shall also be paid in cash] [Added by Notification No. 1130/I-A-1699-1953, dated 11.03.1954.].(3)The amount payable in cash under this rule shall be rounded off to the nearest [naya paisa] [Substituted by Notification No. 558-RS/I-A-342-D-57, dated 16.02.1959.].
