Section 47 in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
47.
Payment in cash shall be made through voucher in C.L.H. Form 21. The books containing vouchers and counterfoils shall be kept in the personal custody of the [Prescribed Authority] [Substituted by Notification No. 441½(9)-75-Revenue-1, dated 6.1.1976.] who shall, before commencing use of a book of vouchers, send intimation to the Treasury/Sub-Treasury Officer, as the case may be, in C.L.H. Form 27.[48. (1) Where the person entitled to the amount payable under Section 17 dies before it is paid to him, the Prescribed Authority shall proceed to determine the legal representatives of the deceased.(2)Whenever the legal representative concerned comes to receive the first instalment or any subsequent instalment/s of the amount payable to him under Section 17, he shall produce every time the notice in C.L.H. Form 20 before the Prescribed Authority.(3)The first and the subsequent instalment/s of the amount shall be paid through a voucher in C.L.H. Form 21 drawn in favour of the legal representatives determined as aforesaid.(4)The signature of the legal representatives shall invariably be obtained in token of the receipt of the amount in cash on C.L.H. Form 21.] [Substituted by Notification No. 348/1-6(23)-74-Revenue-1, dated 21.5.1976 (w.e.f. 22.5.1976).]
