Section 208D in U.P. Zamindari Abolition and Land Reforms Rules, 1952
208D.
As soon as a remission certificate is issued, the Assistant Collector shall send the bond to the Public Debt Office, Lucknow, for cancellation along with a forwarding letter in Z.A. Form 90 in duplicate. The provisions of Rule 120-A and 120-B shall apply mutatis mutandis with regard to cancellation of bond and sending of intimation to the Secretary to the Government in Revenue Department in respect of cancelled bonds.
