Section 31 in Rules Under the United Provided Provinces Encumbered Estates Act, 1934
31. [ [Section 22, 23]. [Rules 31 and 32 recast, vide Notification No. 6791/1C-210-C-54, dated December 29, 1954.]
- On the expiry of the period of two months prescribed under section 22, the Collector shall require the Compensation Officer and the Rehabilitation Grants Officer as may be necessary to place at his disposal the amount of compensation money and rehabilitation grants payable to the debtor landlord in respect of his proprietary reported by the Special Judge. He shall expend the amounts so received in liquidation of the debt of the debtor-landlord in accordance with the provisions of section 23-B of the Act, and the balance, if any, shall be refunded to him.
