Section 78A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
78A. [ [Added by Notification No. 2772-R/I-A-Rev(D)-87-D-1954, dated 26.08.1957.]
(i)Where the compensation has been determined but the person entitled to it dies before it is paid to him. the Compensation Officer shall proceed to determine the legal representatives of the deceased.(ii)In case the amount of compensation is such as is payable in cash, the same shall be paid through a voucher in Z.A. Form 41 drawn in favour of the legal representatives determined as aforesaid.(iii)In case the amount of compensation is such as is payable in bonds these bonds shall be requisitioned in the name of the legal representatives and delivered to them. Where, however, the bonds have been requisitioned or have been received, they shall be delivered to the said legal representative after an endorsement on the back of each bond made under the signatures of the Compensation Officer duly-bearing the date and seal in the following form:Please pay to Sri/Sarvsri............................................. being the legal representative(s) of Sri................................... a deceased intermediary as determined in miscellaneous case no.......................... of ....................for the purpose of Section 67 of the U.P. Zamindari Abolition and Land Reforms Act, 1950.Signature.........................................................SealTahsil..........................district..........................Dated............................................................(iv)The signature of the legal representatives shall invariably be obtained in token of the receipt of the compensation in cash or in bonds on Z.A. Form 41 or Z.A. Form 41-C as the case may be.]
