Section 89A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
89A. [ [Added by Notification No. 2221-R/I-A-1042-1955, dated 10.01.1956.]
In the cases of intermediaries who died on or after July 1, 1952, [legal representatives] shall be [determined] [Substituted by Notification No. 9285/I-A-1051-1956, dated 01.11.1956.] in the same manner as for payment of compensation. The multiple applicable would however be the same in the case of successors as would have applied to the intermediary had he been alive.
