Section 63 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
63.
[The bonds [in the form of promissory notes] [Substituted by Notification No. 1130/I-A-1699-1953, dated 11.03.1954.] shall be issued in denominations of Rs. 50, Rs. 100, Rs. 200, Rs. 500, Rs 1.000, Rs. 5,000, Rs. 10,000, [Rs. 25,000, Rs. 50,000 and Rs. 1,00,000] [Added by Notification No. U.O. 1315/I-A-Rev.-(D)-51/17-66. dated 26.12.1966.] and shall bear interest at the rate of 2½ per cent per annum on the principal that has not become payable, calculated from the date of vesting. No interest shall be payable on any amount of principal beyond the date on which its payment fell due even though the sum is not realised by the holder of the bond [in the form of promissory notes.] [Added by Notification No 9959/I-A-1051-1956, dated 29.11.1956.]
