Section 84A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
84A.
Where under the provisions of Section 70, a court or authority requires the Compensation Officer to place at its disposal the amount of compensation payable to an intermediary the Compensation Officer shall take action as below :(a)Where interim compensation is payable to an intermediary under Rules 45 and 46, the Compensation Officer shall remit such amount out of the same to the court or authority as it may require. Payment so made shall be in full discharge of the liability of the State Government to the intermediary in respect of the said amount.(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.Example. - The amount of compensation payable to an intermediary is Rs. 1,762 and one bond each of the value of Rs. 1,000, Rs. 500, Rs. 200 and Rs. 50 has been indented and received The court: requires the transmission of an amount of Rs. 224. The Compensation Officer shall transmit one bond each of the denominations of Rs. 200 and Rs. 50.
