Section 77D in U.P. Zamindari Abolition and Land Reforms Rules, 1952
77D. [ [Substituted by Notification No. UO-605/Rajaswa-1-2(8)-75, dated 01.11.1975.]
(1)In case an intermediary, entitled to get cash compensation exceeding Rs. 5 but not exceeding Rs 50.00 fails to take payment within three years from the date of the notice issued to him in Z.A. Form 37-A, the amount shall stand lapsed to the State Government The endorsements to that effect shall be made in the remarks column of Z.A. Form 38 and the Z.A. Register shall thus be closed and consigned to record after reproduction of all such entries in a separate Land Deposit Register which shall be duly verified and initialled by the Compensation Officer.(2)If an intermediary or his legal representative claims payment of the amount lapsed under sub-rule (1), he shall be required to make an application in Z.A. Form 40-AA. On receipt of the application, the Compensation Officer shall check the same and satisfy- himself about the title and identity of the claimant and attest his signature in token thereof under his full dated signature and seal of his court. He shall then make payment in cash through voucher in Z.A. Form 41.]
