Section 208A(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)The bond shall be transferred by an endorsement inscribed on the back of the bond itself under the dated signature of the bond-holder in the following form :"Pay to the Governor, Uttar Pradesh or Order (under Z.A. Rule 208-A)."The bond when duly endorsed in the manner aforesaid shall be accepted as evidence of advance payment of land revenue and the applicant or the member of his family, as the case may be entitled to a remission in land revenue equivalent to the amount of instalment fixed on the bond for a number of years equal to the number of unpaid instalments, commencing from the agricultural year following the issue of a remission certificate in Z.A. Form 89.]
