Section 49 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
49.
An intermediary shall be entitled to apply for interim compensation in the first instance after the expiry of nine months from the date of vesting [and subsequently when another instalment of interim compensation becomes payable in accordance with sub-clause (c-1) of Rule 45.] [Added by Notification No. 5647/I-A-1073-1953, dated 25.08.1953.]
