Section 96EE in U.P. Zamindari Abolition and Land Reforms Rules, 1952
96EE. [ [Added by Notification No. 3036-RZ/I-A-610-60, dated 26.12.1960.]
If after return of bond(s) to the Public Debt Office, Lucknow, under sub-rule (4) of Rule 96-E. an intermediary claims his bond(s), he shall be required to make an application therefor to the Rehabilitation Grants Officer concerned in R.G. Form 38-A. On receipt of the application the Rehabilitation Grants Officer shall carefully check the same and satisfy himself about the identity of claimant and attest his signature in token thereof under his full dated signature and the seal of his court. He shall then requisition the bond(s), from the Public Debt Office in R.G. Form 38-B, which shall be prepared in quadruplicate. In his forwarding note to the Public Debt Office therein he shall mention the number and date of the Public Debt Office's acknowledgment of the bond(s) from Column 18 of R.G. Form 32 and shall fill in Columns 1 to 10 and sign and seal each copy after satisfying himself that the entries have been correctly shown therein. He shall also enter thereunder in words in his own handwriting the total value of bond(s) recalled, both in original and copies thereof. He shall despatch the copies to the Public Debt Office, Lucknow, for compliance and retain the original which shall be maintained in the form of a bound register supplied to him each page whereof shall be numbered. The copies shall be prepared on spare sheets of forms supplied separately and each copy shall bear the page number of the original from which it has been prepared. He shall also make a suitable note in the remarks columns of R.G. Form 28 and 32 against the entries concerned.]
