Section 77B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
77B. [ [Added by Notification No. 3036-RZ/I-A-610-60, dated 26.12.1960.]
(1)The Public Debt Office, shall on receipt of the requisition in triplicate, retain one copy and forward the other two copies together with the consignment of bonds recalled to the Treasury or Sub-Treasury Officer of the tahsil to which the requisition relates after filling in and signing the endorsement thereunder.(2)The Public Debt Office shall also send an intimation of despatch of the consignment in Z.A. Form 34-A to the Treasury or Sub-Treasury Officer as well as the Compensation Officer concerned after substituting the words "Recalling Officer" for the words "Indenting Officer" in Column 1.(3)Immediately on receipt of the consignment of bonds and the requisition in duplicate, the Treasury or Sub-Treasury Officer shall verify the consignment of bonds and affix his full signature at the end under the endorsement meant for him in both the copies thereof. One copy of the requisition shall be returned to the Public Debt Office in acknowledgement of the receipt of the bonds and the other copy shall be kept in guard file, in order of receipt.(4)The Treasury or Sub-Treasury Officer shall deposit the bonds so received in the Treasury or Sub-Treasury double lock after making entries in Z.A. Form 36, and send an intimation to the Compensation Officer concerned of the receipt of the particular requisition.]
