Section 61(3) in U.P. Consolidation of Holdings Rules, 1954
(3)The cost assessed on a tenure-holder shall be payable by him in two equal instalments -(a)the first instalment shall become due for recovery with the first land revenue kist falling due after the Provisional Consolidation Scheme has been confirmed by the Settlement Officer, Consolidation under sub-section (1) of Section 23 of the Act; and(b)the second instalment shall become due for recovery with the next land revenue kist.]
