Section 8A(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)all amounts due under the Land Improvement Act, 1883, or the Agricultural Loans Acts, 1884, in respect of loans obtained before July 1, 1952 and all amounts due under Sections 27 and 28 of the U.P. Encumbered Estates Act, 1934, shall be deducted from the amount of compensation payable to him].
