Section 41(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(4)[ In the case of an intermediary mentioned in clause (iv) of sub-rule (I) the amount payable to such intermediary by the proprietor shall be deemed to be gross assets.] [Added by Notification No. 1130/I-A-1699-1953, dated 11.03.1954.]The amount payable by the proprietor to the nankar naqdi shall be deducted from his gross assets.
