Section 54C in Rules Under the United Provided Provinces Encumbered Estates Act, 1934
54C.
Indents for bonds shall not be forwarded by the Collector, nor shall the transfer of any of the debtor's property in accordance with the Final Liquidation Award be effected until the period of limitation for an appeal against the award has expired and any such appeal or any proceeding in revision has been decided. On the expiration of two months from the date of his Final Award, the Collector shall enquire from the Commissioner, whether any appeal has been filed. If no appeal has been filed, he shall forward the indent for bonds and take steps to transfer shares in accordance with his award. If an appeal has been filed he shall wait till it is decided, and four months after the decision of the appeal he shall enquire from the Board of Revenue if any revision is pending with the Board. If no such revision is pending he shall forward the indent for bonds and take steps to transfer shares in accordance with the award as modified by the appellate court. If, on the other hand, any revision is pending, he shall wait till the revision has been decided. Whereafter he shall take necessary steps for the indenting of bonds and transfer of shares in accordance with the award as finally modified.
