Section 95(2) in Rules Under the United Provided Provinces Encumbered Estates Act, 1934
(2)Where the debts of the debtor landlord have been liquidated by transfer of propriety rights in land and where possession of property transferred was delivered to the transferee, intimation of such transfer shall be sent to the Compensation Officer concerned, for proceedings under Sections 32 and 33, of the U.P. Zamindari Abolition and Land Reforms Act, 1950 and for payment of compensation of the property transferred to the transferee instead of the debtor-landlord.]Appendix IGeneral Instructions
