Section 95D in U.P. Zamindari Abolition and Land Reforms Rules, 1952
95D.
The instalments due on a bond from the date of its enfacement shall be payable on presentation from and after the day of the same month next after the delivery of the bond to the intermediary:Provided that if one or more instalments have already fallen due before the delivery of the bond, those instalments shall be payable immediately after the delivery of the bond.]
