Section 18 in National Housing Bank (Issue And Management Of Bonds) Regulations, 1989
18. Renewal of bond in case of dispute as to title.
- Where there is a dispute as to the title to a bond in respect of which an application for renewal has been made, the prescribed officer may:(a)where any party to the dispute has obtained a final decision from a court of competent jurisdiction declaring him to be entitled to such bond, issue a renewed bond in favour of such party, or(b)refuse to renew the bond until such a decision has been obtained.Explanation. - For the purpose of this regulation, the expression final decision means a decision which is not appealable or a decision which is appealable but against which no appeal has been filed within the period of limitation allowed by law.
