Section 9 in National Housing Bank (Issue And Management Of Bonds) Regulations, 1989
9. Procedure where bond in the form of a promissory note is lost etc.
(1)Every application for the issue of a duplicate bond in place of a bond which is alleged to have been lost, stolen, destroyed, mutilated or defaced, either wholly or in part shall be addressed to the office of issue, and shall contain the following particulars, namely:(a)Particulars of the bond according to the following form :Bond for Rs........No............of the per cent National Housing Bank Bonds;(b)Last half-year for which interest has been paid;(c)The person to whom such interest was paid;(d)The person in whose name bond was issued (if known);(e)The circumstances attending the loss, theft, destruction, mutilations or defacement; and(f)Whether the loss or theft was reported to the police.(2)Such application shall be accompanied by :(a)where the bond was lost in course of transmission by registered post, the Post Office registration receipt for the letter containing the bond;(b)a copy of the police report, if the loss or theft was reported to the police;(c)if the applicant, is not the registered holder, an affidavit sworn before a magistrate testing that the applicant was the last legal holder of the bond and all documentary evidence necessary to trace back the title to the registered holder; and(d)any portion or fragments which may remain of the lost, stolen, destroyed, mutilated or defaced bond.(3)A copy of the application shall also be sent to the office of the National Housing Bank where interest is payable if such interest is not payable by the office of issue, provided that it shall not be necessary to send copies of enclosures accompanying the application.
