Section 77D(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)If an intermediary or his legal representative claims payment of the amount lapsed under sub-rule (1), he shall be required to make an application in Z.A. Form 40-AA. On receipt of the application, the Compensation Officer shall check the same and satisfy- himself about the title and identity of the claimant and attest his signature in token thereof under his full dated signature and seal of his court. He shall then make payment in cash through voucher in Z.A. Form 41.]
