Section 72(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)[Immediately on receipt of the consignment of bonds and the indent in duplicate, the Treasury or Sub-Treasury Officer shall verify the contents of the consignment and bonds filling in Column 24 and putting his initials in Column 25 against each entry and affixing full signatures at the end of each page of the indent in both the copies thereof. One copy of the indent shall be returned to the Public Debt in acknowledgement of the receipt of the bonds and the other copy shall be kept office in guard file, in order of receipt.] [Substituted by Notification No. 1715/I-A-1042-1955.]
