Section 84(c) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(c)[The District Judge shall deal with the compensation bonds deposited with him in the best interest of the female Hindu and the reversioners, if any. In the ordinary course the District Judge shall pay annually to the female Hindu only the interest portion of the equated annual instalments on the bonds and the interest, if any, accruing on the principal portion of the said equated instalments the principal portion of the equated instalments on the bonds shall, however, be ordinarily preserved by the District Judge and dealt with in accordance with the law governing the right of the female Hindus.] [Substituted by Notification No. U.O. 733/I-A-275-D-59, dated 19.05.1961.]
