Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 84 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

84.

[The compensation due to a waqf trust or endowment, or a minor or a person suffering from some legal disability, or a limited owner shall be deposited with/made over to the following authorities or persons for and on behalf of such persons:] [Substituted by Notification No. 2835(iii)/I-A-1042-1955, dated 17.04.1956.]
(i) [ in the case of waqfs, trusts and endowments] [Substituted by Notification No. 9959/I-A-1051-1956, dated 29.11.1956.]   [To the Mutawalli or manager of the waqf, trustor endowment or any person or authority entrusted with themanagement thereof.] [Substituted by Notification No. 9959/I-A-1051-1956, dated 29.11.1956.]
(ii) In the case of (1) a minor if no validlegal guardian such as a natural guardian, a testamentaryguardian or a guardian appointed under the Guardians and WardsAct, 1890, exists and (2) a limited owner or a person sufferingfrom some legal disability without a valid legal guardian, whoselimited ownership or legal disability as the case may be, isproved before the Compensation Officer :   With the District Judge of the district in which the personresides.
Provided that after the compensation has beendeposited with the District Judge, he may, on an applicationbeing presented to him, take steps for appointment of guardian ofthe minor, etc referred to above and shall make over thecompensation to the duly appointed guardian and till theappointment of the guardian the District Judge shall deal withthe compensation in the best interest of the person on whosebehalf it has been deposited with him.
(iii) In the case of (1) a minor, if a validlegal guardian, such as a natural guardian, a testamentaryguardian, or a guardian appointed under the Guardians and WardsAct, 1890, exists, and (2) a person suffering from some legaldisability if a valid legal guardian exists   To the guardian of the person concerned
(iv)[(a) In the case of a female Hindu-] [Substituted by Notification No. 1715/I-A-1042-1955, dated 20.03.1957.]
(1) If the compensation payable to her in a district does notexceed Rs 10,000.   The entire amount shall be made over to her-
(2) If the compensation payable to her in adistrict exceeds Rs. 10.000 and the Compensation Officer, aftermaking such enquiries and in such manner as he may deemnecessary, is satisfied that the female Hindu held the estate orestates in respect of which the compensation is payable as alimited owner under a gift, will or any other instrument or undera decree or order[of the Civil Court or under an awardprescribing a restricted estate or under any other law in forceor enactment governing the estate] [Substituted by Notification No. 2744-RS/I-A 517-D-1956, dated 01.08.1958.]   (a) compensation up to Rs. 10,000 shall be made over to thefemale Hindu, and
(b) the amount in excess of Rs. 10,000 shall bedeposited with the District Judge of the district in which thefemale Hindu resides :
    Provided that if any amount in excess of Rs.10,000 is not covered by-bonds, it shall also be made over to thefemale Hindu,
(3) In case not covered by sub-clause (2) above.   The entire amount shall be made over to the female Hindu.
Explanation. - The word "compensation" in this sub-rule shall not include interim compensation, if any, paid to the female Hindu and any amount of compensation that might have been adjusted towards arrears of Government dues or other amounts under Rule 8-A and 48.
(b)Before the compensation bonds of a [female Hindu] [Substituted by Notification No. 1715/I-A-1042-1955, dated 20.03.1957.] are sent for deposit with the District Judge under sub-rule (iv)(a)(2)(b) above, a [female Hindu] [Substituted by Notification No. 1715/I-A-1042-1955, dated 20.03.1957.] or her duly authorized agent may make an endorsement in favour of the District Judge concerned on the back of each bond under her/his dated signature.
Provided that where [female Hindu] [Substituted by Notification No. 1715/I-A-1042-1955, dated 20.03.1957.] or her duly authorized agent refuses or is unable to make the necessary endorsement, it will be open to the Compensation Officer to make the endorsement on the bonds of the [female Hindu.] [Substituted by Notification No. 1715/I-A-1042-1955, dated 20.03.1957.]
(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.]
(d)[* * *] [Deleted by Notification No. 1715/I-A-1042-1955, dated 20.03.1957.]