Section 72 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
72.
[(1) The Public Debt Office shall on receipt of the indent in triplicate, retain one copy and forward the other two copies together with the consignment of bonds indented to the Treasury or Sub-Treasury Officer of the tahsil to which the indent relates, after entering in Columns 15 to 23 of the indent the particulars of bonds issued(2)The Public Debt Office shall also send an intimation of despatch of the consignment in Form No. 34-A to the Treasury or Sub-Treasury Officer as well as to the Compensation Officer concerned.] [Substituted by Notification No. 1130/I-A-1699-1953, dated 11.03.1954.](3)[Immediately on receipt of the consignment of bonds and the indent in duplicate, the Treasury or Sub-Treasury Officer shall verify the contents of the consignment and bonds filling in Column 24 and putting his initials in Column 25 against each entry and affixing full signatures at the end of each page of the indent in both the copies thereof. One copy of the indent shall be returned to the Public Debt in acknowledgement of the receipt of the bonds and the other copy shall be kept office in guard file, in order of receipt.] [Substituted by Notification No. 1715/I-A-1042-1955.]
