(3)If the claim has been lodged by the successor-in-interest of the compensation-holder and the claim has been verified in the manner stated above, the Collector shall advise the full particulars of the undelivered Bonds to the Public Debt Office in Form "N(11A)" and request them to cancel the Bonds from their books. The Collector shall also at the same time, send an indent for the issue of fresh Bonds in the name of the successor-in-interest, the indent being sent as prescribed in Rule 30.
