Section 96E(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(4)In case any bond remains unclaimed for three years from the date fixed for delivery, the Schedule in R.G. Form 38 shall be prepared in triplicate and two copies along with the unclaimed bonds shall be transmitted to the Public Debt Office, which shall, after verification, return one copy duly acknowledged to Treasury or Sub-Treasury Officer.
