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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Uttar Pradesh - Subsection

Section 74(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(2)The Compensation Officer shall on each day of issue of the bonds take the indent register in Z.A. Form 34 of the Treasury/Sub-Treasury and draw on the basis of entries in the said register, such of the bonds as are to be issued on that date and sign the Treasury/Sub-Treasury double lock Register in Z.A. Form 36 in Part I, against each entry of issue and he shall also sign against each entry of issue in Part II of the same register. He shall not, under any circumstances, retain any undisposed of bonds overnight, or allow them to pass into the hands of an official. Where any bond is not disposed of during the day, it shall be redeposited in the Treasury/Sub-Treasury double lock on the same day.