Section 15(1) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972
(1)A person claiming to be entitled to a debenture issued under the Act, may on making application to the Housing Commissioner and on satisfying him of the justice of his claim and delivering the Debenture receipted in such manner and after paying such fee as may be determined by the Board from time to time obtain a renewed debenture payable to the person making the application.
