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State of Uttar Pradesh - Section

Section 95B in U.P. Zamindari Abolition and Land Reforms Rules, 1952

95B.

The bonds shall be issued in denomination of Rs. 50, Rs. 100, Rs. 200, Rs. 500, Rs. 1,000, Rs. 5,000 and Rs. 10,000 and shall be redeemed in equal annual instalments during the period of 25 years beginning from the date on which the intermediary became entitled to apply for the rehabilitation grant :Provided that any bond may be redeemed at an earlier date at the option of the Government