Section 208F(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)Where the certificate is cancelled under sub-rule (1), the Assistant Collector shall send a requisition to the Public Debt Office, Lucknow, in Z.A. Form 91 for issue of bond identical to that which had been transferred under Rule 208-A. The provisions of Rule 120-D shall apply mutatis mutandis with regard to issue of bond delivery thereof, etc. :Provided that in case any amount is found payable by the holder of the remission certificate to the State Government as a result of cancellation of the certificate, it shall be payable forthwith in cash by the holder of the certificate aforesaid and in case of default it shall be realizable as arrears of land revenue and until such realization the identical Zamindari Abolition Compensation Bond received from the Public Debt Office under sub-rule (2) shall not be delivered to the holder thereof.
