Section 46(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)[Notwithstanding anything contained in sub-rules (1) and (2), the interim compensation for the year 1361 Fasli, shall be equal to the estimated instalment payable under Chapter IV for the amount of compensation entered on the roll in cases where the draft compensation assessment roll has been published.] [Substituted by Notification No. 4819/I-A-1042 1955, dated 16.09.1955.][Provided that the interim compensation for kharif and rabi 1360 shall be paid in accordance with sub-rule (1).] [Added by Notification No. 5647/I-A-1073-19S3, dated 25.08.1953.]
