Section 9 in Public Debt (Annuity Deposit Certificates) Rules, 1966
9. Provision for recognition of title to annuity deposit certificates held by managing member of Hindu Joint faimly subject to Mitakshara Law.-
The certificate required under the proviso to Section 7 shall be a certificate signed by the District Magistrate after such enquiry, if any, as he considers necessary to determine the matters referred to therein.
