Section 77A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
77A. [ [Added by Notification No. 3036-RZ/I-A-610-60, dated 26.12.1960.]
If after the return of bond(s) to the Public Debt Office, Lucknow, under sub-rule (5)of Rule 77, an intermediary claims his bond(s), he shall be required to make an application therefor to the Compensation Officer concerned in Z.A. Form 40-A. On receipt of the application the Compensation Officer shall check the same and satisfy himself about the identity of claimant and attest his signature in token thereof under his full dated signature and seal of his court. He shall then requisition the bond(s) from the Public Debt Office in Z.A. Form 40-B, which shall be prepared in quadruplicate. In his forwarding note to the Public Debt Offices therein, he shall mention the number and date of the Public Debt Office's acknowledgement of the bond(s) from Column 21 of Z.A. Form 38-A and shall fill in Columns 1 to 13 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 three 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 suitable note in the remarks columns of Z.A. Forms 34 and 38-A against the entries concerned.]
