Section 55B(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(4)An application for the payment of interim interest shall contain all the necessary particulars entitling the applicant to such payment, including full specification of the estate or estates, mahal, tahsil and district in which it is situate. In cases where one or more instalments of interim annuities have been paid, the application shall also contain specifications of the amounts of interim annuities received by the waqf, trust or endowment and the period for which these amounts have been received.
