Section 74 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
74. Date from which the grant shall be payable.
- The rehabilitation grant due under Section 73 shall be payable on or from the date on which the compensation payable to the intermediary in respect of all his estates in the areas to which this Act, applies has been determined :[Provided that in the case of waqf, trust or endowment referred to in Clause (a) and sub-clause (i) of Clause (c) of Section 99 the rehabilitation grant shall be payable from the date of vesting.] [Added by U.P. Act No. 16 of 1953 (w.e.f. 01.07.1952).]
