Section 42 in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
42.
[x x x] [Omitted by Notification No. 348-1-6(23)-74-Revenue-1, dated 21.5.1976 (w.e.f. 22.5.1976).][43. (1) The Prescribed Authority shall issue a notice in C.L.H. Form 20 to the person entitled under Section 17 directing him to receive payment of the instalments on any working day or working days, as the case may be. On the date when the person entitled to the amount appears before him, the Prescribed Authority shall make payment in cash through voucher in C.L.H. Form 21 to the person concerned or his duly authorised agent and take signature of the recipient on the counterfoil of the voucher in token of receipt of the voucher. The counterfoil of the voucher shall be filed along with the file of the tenure holder.(2)Whenever the person concerned comes to receive the first instalment or any subsequent instalments of the amount payable to him under Section 17, he shall produce every time the notice in C.L.H. Form 20 before the Prescribed Authority who shall record a note regarding payment of an instalment under his dated signature on C.L.H. Form 20 after the delivery of the voucher in C.L.H. Form 21 to the person concerned.(3)Where the date due for payment of the amount under Section 17 has expired and the Assessment Roll has become final but the notice in C.L.H. Form 20 has not been received by the person entitled to the said amount, he may apply to the Prescribed Authority for payment of the amount and thereupon the Prescribed Authority shall serve the notice in C.L.H. Form 20 on the person entitled thereto and shall make the payment accordingly.(4)The Prescribed Authority may, on being satisfied that the original C.L.H. Form 20 has been lost, or destroyed, issue duplicate copy thereof on an application accompanied with an affidavit being filed for the purpose.] [Substituted by ibid.]
