Section 17(3) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972
(3)The Housing Commissioner may at any time give notice in writing to the registered holder of a debenture his executors or administrators, of the Board's intention to pay off the debenture, and upon the expiration of one month from such notice being given the principal money secured alongwith interest if any due, shall become payable.
