Section 45 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
45. Interim compensation. Section 29.
- As and when the State Government directs the payment of interim compensation, the following procedure shall apply:(a)Applications for award of interim compensation shall be presented to the Compensation Officer having jurisdiction who shall determine the amount of interim compensation in the manner provided in these rules.(b)A separate application shall be given in respect of each estate but if the applicant possesses interest in more than one estate situate in the same tahsil, a combined application for such estates may be given.(c)An application for interim compensation shall contain all the necessary particulars entitling the applicant to such compensation, including full specification of the estate or estates, mahal, pargana, tahsil and district in which it is situated and the period for which the interim compensation has been applied for [where the preliminary publication of the draft compensation assessment roll has been made the applicant shall also mention the serial number of the said roll] [Added by Notification No. 5647/1-A-1073-1953, dated 25.08.1953.]. In the case of a proprietor, it shall also give details of the land revenue assessed, names of recorded cosharers and the share of the applicant [* * *] [Deleted by Notification No. 5647/I-A-1073-1953, dated 25.08 1953.]. In the case of an under-proprietor, sub-proprietor, permanent lessee in Avadh or permanent tenure-holder it shall give details of the rent of the holding names of recorded co-sharers or co-tenants as the case may be, and the share of the applicant. [* * *] [Deleted by Notification No. 5647/I-A-1073-1953, dated 25.08 1953.].[(c-1) Interim compensation shall be payable as follows : [Substituted by Notification No. 4810/1-A-1042-1955, dated 16.09.1955.]On April 1 and July 1 each year for kharif and rabi respectively up to the year 1362 Fasli, and thereafter on January 1 and July 1 respectively.][(c-II) Applications made on or after July 1, 1953, shall state whether or not the applicant has received any interim compensation and if he has, the amount of interim compensation and the date of previous application or applications shall be given.] [Added by Notification No. 5647/I-A-1073-1953, dated 25.08.1953.][(c-III) No court fee shall be charged upon applications for interim compensation.] [Added by Notification No. 5647/I-A-l073-1953, dated 25.08.1953.](d)All such applications shall be duly verified in the manner provided for the verification of plaints in the Code of Civil Procedure.
