Section 95H(2)(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 0] [Section 95H(2)] [Section 95H] [Entire Act]

State of Uttar Pradesh - Subsection

Section 95H(2)(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(a)The number of instalments payable on the consolidated bond or bonds issued under sub-rule (1) shall be indicated on the bond or bonds by the Public Debt Office in such manner as it may think fit and the first of such instalments shall be payable on the date and month of issue of the bond which, out of the bonds tendered for consolidation, was issued last

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 95H(2)(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952