Section 84(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(b)Before the compensation bonds of a [female Hindu] [Substituted by Notification No. 1715/I-A-1042-1955, dated 20.03.1957.] are sent for deposit with the District Judge under sub-rule (iv)(a)(2)(b) above, a [female Hindu] [Substituted by Notification No. 1715/I-A-1042-1955, dated 20.03.1957.] or her duly authorized agent may make an endorsement in favour of the District Judge concerned on the back of each bond under her/his dated signature.
