Section 29A in U.P Consolidation of Holdings Act, 1953
29A. [ Recovery of compensation. - (1) Where a tenure-holder from whom compensation is recoverable under this Act, fails to pay the same within the period prescribed therefor, the person entitled to receive it, may in addition to any other mode of recovery open to him, apply to the Collector within such time as may be prescribed to recover the amount due on his behalf as if it were an arrear of land revenue payable to Government.
(2)Where any compensation payable under this Act is not paid whether in whole or in part within three months of the date] [Added by U.P. Act No. 24 of 1956.] [of obtaining possession under Section 24, or Section 28 as the case may be] [Substituted by U.P. Act No. 38 of 1958.] interest at the rate of 6 per cent per annum shall be charged on the amount not so paid.[29AA. Reduction of land revenue on account of contribution of land for public purposes. - (1) Where, as a result of contribution for public purposes under the provisions of Section 8-A, the area of the original holding of a tenure-holder is reduced, the land revenue payable for the holding shall be reduced by the Assistant Consolidation Officer in the same proportion as the area so contributed bears to the original total area of the holding, and the reduced land revenue shall be shown in the provisional Consolidation Scheme.(2)A tenure-holder aggrieved by the reduction made under sub-section (1) may, within 15 days of the date of publication of the provisional Consolidation Scheme under Section 20, file an objection before the Assistant Consolidation Officer or the Consolidation Officer for getting the reduction of the land revenue determined in accordance with the provisions of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950.] [Added by U.P. Act No. 8 of 1963.]
