Section 57(5) in U.P. Consolidation of Holdings Rules, 1954
(5)Amount of compensation payable to tenure-holders for land contributed for public purposes as determined in [C.H. Form 23] [Substituted, by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.] shall, soon after the delivery of possession, be paid by adjustment against the cost of consolidation as determined in the Demand and Collection jamabandi in [C.H. Form 27] [Substituted, by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.] prepared under Rule 61. In cases in which no cost of consolidation is payable by tenure-holders or compensation exceeds cost of consolidation the excess compensation shall be paid to them in cash by the Assistant Consolidation Officer and a record of payment shall be kept by him in C.H. Form 26-A.
