Section 240K in The U.P. Zamindari Abolition and Land Reforms Act, 1950
240K. Payment of compensation.
(1)Except as provided in sub-section (3) the compensation mentioned in the final compensation statement referred to in Section 240-J, shall be paid in cash in one lump sum or in annual instalments-(a)not exceeding ten in cases referred to in sub-sections (2) and (3) of Section 240-E; and(b)not exceeding five in cases referred to in sub-sections (1) and (4) of Section 240-F,as may be prescribed :Provided however, that where compensation is prescribed to be paid in instalments there shall be paid over and above the amount of compensation a sum equal to six and one-quarter per cent thereof.(2)The compensation shall be paid to the land-holder whose name is entered in the final compensation statement and where the land-holder dies before it is paid to him it shall be paid to his legal representatives.(3)The Compensation and Rehabilitation Grant payable in pursuance of Clause (b) of sub-section (I) of Section 240-E, shall be paid in accordance with the provisions of Chapters IV and V.
