Section 14(4) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972
(4)If at any time before the Board becomes discharged under the provisions of rule 17 from liability in respect of any debenture the whole of which is alleged to have been lost, stolen, destroyed, defaced or mutilated, such debenture is found, any order passed in respect thereof under this rule shall be cancelled but subject to any payment of principal or interest already made.
