Section 55A(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(4)An application for interim annuity shall contain all the necessary particulars entitling the applicant to such annuity including full specification of the estate, or estates, mahal, pargana, tahsil and district in which it is situate. In the case of a proprietor, it shall give details of the land revenue assessed and the share of the applicant and in the case of an intermediary other than a proprietor it shall give details of the rent of the holding and the share of the applicant.[The date on which and the name of the tahsil and district in which application for rehabilitation grant under Section 79 has been filed shall also be stated in the application for interim annuity. In case such application has not been filed, the reasons, for not doing so shall be stated.] [Added by Notification No. 558-RS/I-A-342-D57, dated 16.02.1959.]
