Section 66 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
66.
[The instalments shall be payable at the treasury or sub-treasury in Uttar Pradesh at which the bond [in the form of promissory notes] [Substituted by Notification No. 1130/1-A-1699 1953, dated 11.03.1954.] is enfaced for payment of the instalments.]
