Section 84A(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(b)Where the amount of compensation has been finally determined, and the amount is payable to the intermediary in the form of bonds and/or in cash, the bonds and/or cash to the extent of the amount.required by the court or authority shall be placed at its disposal by the Compensation Officer in the following manner-(i)where the total value of the bonds together with the amount to be paid in cash is equal to, or less than, the amount required by the court or the authority, all the bonds and the amount in cash shall be placed at its disposal;(ii)where the total value of the bond is less than the amount required by the court or authority but the same together with the amount to be paid in cash is more than the amount so required the same shall be placed at its disposal primarily in bonds and balance in cash;(iii)where the value of the bonds exceeds the amount required by the court or authority, the Compensation Officer shall transmit bonds which together with the bonds of the lowest denomination available add up to a value next above the amount required by the Court or authority, as the case may be.
