Section 70 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
70. Compensation money to be placed at the disposal of the Court or authority.
- Where before any Court or authority any suit or proceeding is pending which directly or indirectly affects or is likely to affect the right of any person to receive the whole or part of the compensation determined under Chapter III the Court or authority may require the Compensation Officer to place at its disposal the amount so payable and thereupon the same shall be disposed of in accordance with the orders of such Court or authority.
