Section 8(d) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(d)[ Upon the determination of final compensation under Section 52 of the Act, a statement in Z.A. Form 2-A shall be prepared in respect of arrears due from the intermediary on the date of determination of compensation] [Added by Notification No. 1130/I-A-1699-1953, dated 11.03.1954.],
