Section 41(2) in The Delhi Vidyut Board Rules, 1997
(2)If at the end of a period of twenty years after the date (hereinafter referred to as "the date of redemption") on which any class of security is to be redeemed, the Board by reason of the holder of any security of that class not forthcoming or by reason of any doubt as to the ownership of any such security is not able to redeem the security inspite of issue of suitable notice in the press, the said security shall thereupon be deemed to have been extinguished and the sum credited to revenue of the Board.
