Section 53 in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
53.
A voucher not cashed for more than three months shall cease to be cashable unless it is countersigned and revalidated for payment by the [Prescribed Authority] [Substituted by Notification No. 441½(9)-75, dated 6.1.1976.]. The holder on failure to obtain payment within three months from the date of issue shall submit the voucher with application for revalidation of the same In case of loss, destruction or mutilation of the original voucher the holder may apply for the issue of a fresh one. In such a case fresh voucher shall not be issued until after the expiry of six months from the date of the issue of original voucher and after a non-payment certificate has been obtained from the Treasury/Sub-Treasury Officer.
