Section 10 in National Housing Bank (Issue And Management Of Bonds) Regulations, 1989
10. Notification in Gazette.
- The loss, theft, destruction, mutilation or defacement of a bond or portion of a bond in the form of promissory note shall forthwith be notified by the applicant in three successive issues of the Gazette of India and of the local Gazette, if any, of the place where the loss, theft, destruction, mutilation or defacement accurred. Such notification shall be in the following form or as nearly in such form, as circumstances permit :"Lost", ("stolen, "destroyed", "mutilated" or "defaced" as the case may be). The National Housing Bank Bond No............of the......... per cent Bond for Rs ...............originally standing in the name of..........and last endorsed to the proprietor, by whom it was never endorsed to any other person having been lost (stolen, destroyed, mutilated or defaced) notice is hereby given the payment of the above bond and the interest thereupon has been stopped at the office of issue, and that application is about to be made or has been made for the issue of a duplicate in favour of the proprietor. The public are cautioned against purchasing or otherwise dealing with the above-mentioned bond.Name of person notifying Residence.
