Section 1899 in National Housing Bank (Issue And Management Of Bonds) Regulations, 1989
1899. (as amended by the local Stamp Act of the State in which it is executed).
Form V[See Regulation 5(2)(b)(iii)]Form of receipt for renewal of a bond issued in the form of a stock certificate. Received in lieu hereof a renewed stock certificate of the ................per cent National Housing Bank Bonds...........for Rs .................in favour of.............with interest payable by the National Housing Bank .................Signature of the registered holder duly authorised representative of(Name of the registered holder) ....................Form VI[See Regulation 17(1)(a)]Form of endorsement for renewal of a bond in the form of a promissory note. Received in lieu hereof a renewed promissory note payable to (name of holder) .....................with interest payable by the National Housing Bank...............Signature of the holder/duly authorised representative of(Name of holder) ................Form VII[See Regulation 17(1)(a))Form of endorsement of sub-division of a bond in the form of a promissory note Received in lieu hereof ...............promissory notes for Rs..................respectively payable to (name of holder)............with interest payable by the National Housing Bank .............Signature of the holder/duly authorised representative of(Name of holder) ................Form VIII[See Regulation 17(1)(a)]Form of endorsement for consolidation of bonds in the form of promissory notes Received in lieu hereof a new promissory note payable to (name of holder) ...............for Rs................by consolidation with promissory note or promissory notes numbers ...............(mentioning the numbers and amounts of the other promissory notes desired to be consolidated with it and specifying the issue with interest payable by the National Housing Bank..........Signature of the holder/duly authorised representative of(Name of holder) ................Form IX[See Regulation 17(1)(c)]Form of endorsement for renewal of a stock certificate "Received in lieu hereof a renewed stock certificate of the .............per cent National Housing Bank Bonds ....................for Rs...................in the name of..........with interest payable by the National Housing Bank ............."Signature of the holder/duly authorised representative of(Name of the registered holder) ................Form X[See Regulation 17(1)(c)]Form of endorsement for sub-division of a stock certificate.Received in lieu of this stock certificate..........stock certificates for Rs .................respectively of the..............per cent National Housing Bank Bonds with interest payable by the National Housing BankSignature of the holder/duly authorised representative of(Name of registered holder) ................Form XI[See Regulation 17(1)(c)]Form of endorsement for consolidation of stock certificatesReceived in lieu of stock certificates Nos........... for Rs............respectively of the ...............percent, National Housing Bank Bonds................a stock certificate for Rs .............of the............ percent National Housing Bank Bonds..............with interest payable by the National Housing Bank ..................Signature of the holder/duly authorised representative of(Name of registered holder) ................Form XII[See Regulation 17(1)(d)]Form of endorsement for conversion of stock certificates into promissory notes Received in lieu of this certificate ......................promissory notes of Rs................each ( together with a new stock certificate for the balance amounting to Rs .................... with interest payable by the National Housing Bank.Signature of the register holder/duly authorised representative of(Name of registered holder) ................Form XIII[See Regulation 17(2)]Know all men by these presents that we .................. son of...................(Name of Principal)Resident of .....................and.......Son of............(surety No. 1)Resident of ...................and.........Son of...........surety on 2)hereby bind ourselves and each of us, and each of our heirs, executors, administrators and representatives and all of them jointly and severally to the National Housing Bank as established under the National Housing Bank Act, 1987 hereinafter referred to as "the said National Housing Bank" for payment of the sum of Rs .............to the said National Housing Bank, its certain attorneys, successors and assigns.And I/each of us the said ...................and ..................................hereby covenant with the said National Housing Bank that if-(Name of Principal)(name of surety/sureties) any suit shall be brought touching the subject matter of this obligation of the condition hereunder written in any court subordinate to the High Court of judicature at Bombay, the same may at the, instance of the said Housing Bank whoever may be a party to such suit be removed unto, tried and determined by the said High Court in its extraordinary original civil jurisdiction at Bombay.Whereas the said .........................................................has applied(name of Principal)to the said Housing Bank, for the renewal/consolidation/sub-division of Bond(s) issued by the said Housing Bank mentioned in the schedule hereto.And whereas the said Housing Bank has consented and agreed to accept the said application the said .........................................................with two good and sufficient(name of Principal)sureties entering into and executing the above written bond subject to the condition hereunder written.And whereas the above bounden .............................at the request(name of Surety/Surities)of the said ...................................................(name of Principal)has/have agreed to become surety/sureties for ...................(name Principal) and to join with the said .............in executing(name of Principal)the above written bond. Now the condition of the above Bond is such that if the above bounden........(name of the.......... and....... or each of Principal) (name of Surety/Surities)them or their heirs, executors, administrators or representatives or any or either of them shall from time to time and at all times hereafter effectually save, defend, keep harmless and indemnified the said National Housing Bank from and against the claims and demands of all persons claiming to be entitled to the Bond(s) issued by the said National Housing Bank mentioned in the schedules hereto or to any interest thereon and of other persons whosoever in respect of the said Bond(s) or the renewal thereof for the payment of interest thereon and from and against all damages, losses, charges and expenses which the said Housing Bank may sustain, incur or be liable to for or in consequence of any such claim or demand or by reason of the issue of renewed Bond(s) as aforesaid or the payment of any interest due on the said Bond(s) or renewed Bond(s) then the above written bond shall be void but otherwise the same shall remain in full force and effect.Signed and delivered by ..............in the presence of............and of .................(name of Principal)Date :The schedule herein referred to-Nature and description of the Bond : Number : Date of issue : AmountForm XIV(See Regulation 22(b)]Form of discharge for the Bonds held in the Form of entry in the account with the National Housing BankTo :Manager,Bonds Section,National Housing Bank,BombayDear Sir,:................ %National Housing Bank Bond(s)............(............Series) Received the principal amount with accrued interest on the date of maturity on the Captioned Bond(s) of the nominal fac value of Rs .............(Rupees.......... only) held in form of an entry in the books of the National Housing Bank to the Credit of............(bond holder). It is certified that the nominal amount of the Bond(s) and the accrued interest as on the date of maturity agree with my/our books.Yours faithfully,Signature of the registered holder(s)/his duly authorised representative...................................Name(s) of registered holder(s)............................Place :
